RAMESH CHAND Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) NOTICE . Mr Sanjiv Sahay accepts notice on behalf of the respondent. With the consent of the parties, both these petitions are taken up for final disposal. The case of the petitioner in CWP No. 3509/2013 is that the land of his father in village Madan Pur Khadar was acquired vide Award No. 3/98 -99. Pursuant to the said acquisition, the petitioner claims to have applied for allotment of an alternative plot in terms of the scheme for Large Scale Acquisition Development and Disposal of Land in Delhi, notified by Government of India vide its letter dated 02.05.1961. According to the petitioner, the aforesaid application was made by him sometime in the year 2000 and was given File No. 32(39)

(2.) /00/L&B/Alt. According to petitioner, his father expired and the death certificate was submitted by him to the respondent vide his letter dated 11.07.2012 which was duly received on 16.07.2012. The grievance of the petitioner is that no recommendation has so far been made to DDA for allotment of an alternative plot to him. 2. The grievance of the petitioner in CWP No. 3508/2013 is that the land of his father Bhule Ram in village Madan Pur Khadar was acquired vide Award No. 3/98 -99. Pursuant to the said acquisition, the petitioner claims to have applied for allotment of an alternative plot in terms of the Scheme for Large Scale Acquisition Development and Disposal of Land in Delhi, notified by Government of India vide its letter dated 02.05.1961. According to the petitioner, the aforesaid application was made by him in the year 2000 and was given File No. 32(39) 3/00/L&B/Alt.

(3.) IT is made clear to the respondents that wherever this Court, by way of earlier orders passed in other writ petitions, has directed the respondents to take up scrutiny of the application for alternative allotment against acquisition of the land and the land acquired by the Government was not owned by the petitioner before this Court, but was owned by his/their father or some other relative, the respondent Land & Building Department of Government of NCT of Delhi shall take up scrutiny of the applications for alternative allotment at its turn only after satisfying itself, on obtaining requisite documents in this regard and making such inquiries, as it may deem appropriate, that the petitioner(s) before this Court alone is/are entitled to allotment of an alternative plot against the acquired land of his/their father/relative. It is also directed that in all the cases where recommendations for allotment of alternative plots under the Large Scale Acquisition Development and Disposal of Land in Delhi is made, the recommendation letter shall be handed over personally to the recommendee, after verifying his address and identity. One copy of this order be sent to Principal Secretary, Land & Building, Government of NCT of Delhi, within two days, for information and strict compliance in all the cases. Both the writ petitions stand disposed of in terms of this order.