OM PRAKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE agricultural land of the petitioner having been acquired for planned development of Delhi, he applied for an alternative plot under the Scheme framed on 02.05.1961 by the Government of India for large scale acquisition development and disposal of land in Delhi. A recommendation was made by Government of NCT of Delhi to DDA for allotment of a plot measuring 80 square yards to the petitioner. However, instead of allotting a plot measuring 80 square yards, DDA allotted a plot measuring 45 square metre to the petitioner. The petitioner made a representation to DDA submitting therein that the size of the plot allotted to him was not in consonance with the recommendation made by the Government of NCT of Delhi. Vide letter dated 04.02.2011, Delhi Development Authority cancelled the allotment of plot measuring 45 square metre made to the petitioner and informed him that he shall be considered for allotment of another plot after a period of one year.

(2.) SINCE no allotment of a bigger plot was made to the petitioner even on expiry of one year from the date of the aforesaid letter, W.P.(C) No. 3206/2012 was filed by the petitioner seeking allotment of a bigger plot. The aforesaid writ petition came to be disposed of by this Court vide order dated 25.05.2012. The following was the order passed in the aforesaid writ petition:-

(3.) THE petition is misconceived and is hereby dismissed. The pending application also stands disposed of. A copy of this order be given dasti under the signature of Court Master.