BABU RAM Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) By virtue of this writ petition under Article 226 of the Constitution of India, the Petitioner seeks a writ of mandamus directing reopening of his File No.F.30(10)/28/29/89/L&B/Alt 4425, dated 06.02.1992 for allotment of an alternative plot, which was closed by letter dated 06.02.1992.

(2.) The Petitioner further seeks allotment of alternative plot in lieu of his acquired land. According to the averments made in the writ petition, 1447 Bighas of the Petitioner's land situated in the area of Karkardooma was acquired by Notification No.F.15(III)/59-LSC, dated 13.11.1959 for planned development of Delhi. Award No.54/69-70 dated 30.03.1971 was passed in this regard. As per the policy of the Delhi Govt. any person whose land measuring more than 10 acres is acquired is eligible for alternative allotment of a plot measuring 400 sq. yds.

(3.) By an application dated 27.04.1989, the Petitioner applied for allotment of an alternative plot of land in lieu of the land acquired as per the policy of the Govt. of NCT of Delhi. The Petitioner also submitted a copy of jama bandi by letter dated 30.07.1990 in response to the letter dated 03.07.1990 written by Respondent No.1.