NEW MAKRANA MARBLE TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) That the petitioners in this batch of writ petitions were carrying on the business of sale of various qualities of marble from their respective premises in Rajouri Garden, New Delhi. A flyover was proposed to be constructed in the area in question as a result of which the petitioners land had to be acquired. In order to rehabilitate and relocate the petitioners, a decision was taken to allot alternative plots to the petitioners at Mangolpuri Industrial Area and letters were sent in May, 1994 to the petitioners informing them about the said proposed allotment.

(2.) That subject matter of the letters was as under :-

(3.) The subsequent communication shows that there had been some delay in the construction of the flyover. The allotment of the plot was not made and, thus, communications were addressed in the latter half of July, 1997 to the respondents asking the petitioners to communicate the specific number of plots to be allotted to the petitioners so that the petitioners could shift in time.