LAWS(DLH)-2022-10-97

SUBE SINGH Vs. GOVT OF NCT OF DELHI

Decided On October 14, 2022
SUBE SINGH Appellant
V/S
GOVT OF NCT OF DELHI Respondents

JUDGEMENT

(1.) The instant writ petition under Article 226 read with Articles 14 and 16 of the Constitution of India has been filed on behalf of the petitioner seeking following reliefs:-

(2.) The background of the case reveals that the petitioner was recorded owner of 1/6th share of agricultural land admeasuring 39 bighas 3 biswas situated in Revenue Estate of Village Bagrola, Delhi which was acquired by the Respondent vide Award No. 49/86-87 dtd. 19/9/1986. The petitioner received the compensation in lieu of acquisition to the tune of Rs.1,11,733.00 on 11/11/1986.

(3.) Upon acquisition of his land, the petitioner applied for allotment of alternative plot in lieu of acquisition of his land under the Scheme dtd. 2/5/1961 for "Large Scale Acquisition Development and Disposal of Land in Delhi" (hereinafter "Scheme of 1961") vide application dtd. 22/1/1987.