MUNI RAM Vs. DDA

JUDGEMENT

(1.) The petitioner was owning land in Pooth Kalan, Delhi, which was acquired by award dated 11.11.1985. In terms of the scheme of the respondent for allotment of plots to persons whose land has been acquired under the Land Acquisition Act, the case of the petitioner was examined and recommended by the Delhi Administration on 09.10.1986. The petitioner in pursuance to the request of the respondent deposited a sum.of Rs.5,000/ - as earnest money in May, 1990.

(2.) On 13.05.1992, the petitioner received a letter from the respondent intimating the petitioner that it has been decided to allot a plot measuring 209 sq. mtrs. to the petitioner and in case the petitioner was interested in allotment, the petitioner should deposit a sum of Rs.47,200/- on account of earnest money and 25% of the provisional premium within 30 days. The petitioner deposited the said amount on 11.06.1992. A demand-cum- allotment letter was issued in favour of the petitioner on 18.01.1993 allotting plot No.24, Sector 24, Pocket (Mo. 15A, measuring 330 sq. mtrs. in Rohini Residential Scheme @ Rs. 1,650.65 per sq. mtr. The petitioner, however, did not deposit the said amount nor did the petitioner take any further action.

(3.) It is stated in the petition that the petitioner in March, 2000 came to know of a policy finalised by the Lieutenant Governor of Delhi on 03.06.1995 in terms whereof if the allottee had made 35% payment or part of premium demanded by the DDA by 31.01.1994, the alternative plot of land should be allotted on payment of interest @ 18% per annum and restoration charges @ Rs.100/ - per sq. mtr. It was further directed that all such individual cases should be processed and regularised by issuance of the allotment letter. Leaned counsel for- the petitioner contends that no such allotment letter was issued to the petitioner in terms of the said policy.