UMED SINGH Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) THE land of the petitioners in W.P(C) No. 2113/2013, W.P(C) No.2126/2013 and W.P(C) No. 2128/2013 and the father of the petitioner in W.P.(C) No.2710/2013 & 2721/2013 before this Court having been acquired by the Government for planned development of Delhi, they applied for allotment of alternative plots as per the scheme notified by the government on 2.5.1961, for Large Scale Acquisition Development and Disposal of Land in Delhi. The petitioners in W.P(C) No.2128/2013, W.P(C) No.2126/2013 and 2113/2013 claim to have applied for allotment of alternative plot in the year 1996, the petitioner in W.P(C) No. 2710/2013 claims to have applied for such allotment in the year 1988, the petitioner in W.P(C) No.2721/2013 claims to have applied for alternative plot in the year 1989. According to the petitioner in W.P(C) No. 2721/2013, he had also received a letter dated 8.10.2012 from Land & Building Department asking for certain documents and had submitted those documents on 21.02.2013. The petitioner in W.P(C) No.2128/2013 claims to have received a letter dated 22.6.2012 asking him to give three photographs and an affidavit which he claims to have submitted on 18.7.2012 and 14.8.2012 respectively. He also received another letter dated 25.2.2013 from Land & Building Department and responded to the said letter on 6.3.2013. The petitioner in W.P(C) No.2126/2013 claims to have received a letter from the Land & Building Department on 23.1.2013 asking for certain information and according to him the said information was duly submitted by him on 27.2.2013. The petitioner in W.P(C) No.2113/2013 claims to have received a letter dated 28.01.2013 and according to him, he responded to the said letter on 27.02.2013. No such communication from the Land and Building Department has been claimed by the petitioner in W.P(C) No.2710/2013.

(2.) THE grievance of the petitioner is that no recommendation has so far been made by the Land & Building Department of the Government of NCT of Delhi so far for allotment of alternative plots to them. The petitioners have therefore filed these writ petitions claiming the following reliefs:

(3.) FOLLOWING the decision dated 22.4.2013 in W.P(C) No.2118/2013, these writ petitions are disposed of with the directions that wherever the case of the petitioners has already matured for consideration but the scrutiny of the application has not been completed, the same shall be carried out and completed within a period of eight weeks from today and the objections, if any, shall be communicated to the concerned petitioner within four weeks thereafter. Deficiency, if any, shall be removed by the concerned petitioner within four weeks of receipt of communication in this regard from the respondent. Appropriate decision on the application of the petitioner for allotment of alternative plot shall be taken within eight weeks of the petitioner removing the further deficiencies, if any, and will thereafter be communicated to him by the respondent - Government of NCT of Delhi. In cases where the applications of the petitioners have not so far been matured for consideration, scrutiny of the applications would be taken up only when such applications mature for consideration at its turn. Thereafter, the scrutiny will be completed within a period of eight weeks from the date it is taken up and the objections, if any, shall be communicated to the concerned petitioner within eight weeks thereafter. Deficiency, if any, shall be removed by the petitioner within four weeks of receipt of communication in this regard from the respondent. Appropriate decision on the application of the petitioner for allotment of alternative plot shall be taken within four weeks of the petitioner removing the deficiencies, if any, and will thereafter be communicated to him by the respondent - Government of NCT of Delhi. All the writ petitions stand disposed of in terms of this order.