UOI Vs. GUNWATI DEVI

JUDGEMENT

(1.) THIS is an application seeking review of the judgment and order dated 20th May, 2013 of this Court whereby LPA of the Union of India was allowed.

(2.) THE impugned judgment of the learned Single Judge had directed that a letter/communication dated 22nd/23rd October, 1984, to the extent it alluded or referred to release for allotment of 500 sq. meter plot to the writ petitioner (Gunwanti Devi), had to be complied with.

(3.) THE petitioner submits that the judgment requires to be reviewed. Reliance was placed upon the averments made by the Central Government in its counter affidavit in WP(C) No.590/86, writ proceedings initiated under Article 226 of the Constitution of India by Mr. B.K.Gupta, like Gunwanti Devi, who was also the occupant of an adjacent plot, (which were acquired in the same acquisition proceedings.) It was argued that the Union of India's contention before this Court as well as before the Division Bench about the absence of a policy stood belied by the averments made in the counter affidavit to Mr. B.K.Gupta's writ petition. Reliance is placed on certain inter -departmental communications dated 3rd September, 1986 and 4th September, 1989 which were annexed along with the said counter affidavit.