YOGESH Vs. LAND AND BUILDING DEPARTMENT

JUDGEMENT

(1.) The case of the petitioner in W.P(C) No. 1593 is that vide Award No. 15/92- 93 of Village Behlol Pur and Award No.14/92-93 of Village Kilokri, land of his grandfather, namely, Shri Khiman, was acquired by the Government. The grandfather of the petitioner expired on 29.06.1994 and according to the petitioner other legal heirs executed Relinquishment Deed in favour of his father Shri Jai Chand, who was paid compensation by the Government. This is also the case of the petitioner that in the year 1994, his father submitted an application 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. The father of the petitioner expired on 16.05.2006 and documents in this regard are stated to have been submitted by the petitioner. The grievance is that no recommendation has so far been made by the Government for allotment of an alternative plot to the petitioner, despite his having completed all the formalities required for the purpose.

(2.) The case of the petitioner in W.P.(C) No. 1594/2013 is that the land belonging to his father was acquired vide Award No. 15/92-93 dated 20.06.1992.

(3.) The case of the petitioner in W.P(C) No. 1601/2013 is that his land in village Behlol Pur was acquired vide Award No. 15/92-93. He claims to have submitted an application in the year 1994 for allotment of an alternative plot under Large Scale Acquisition Development and Disposal of Land in Delhi, notified by Government of India vide its letter dated 02.05.1961. He received a letter from respondent No.1, requiring him to submit the payment certificate. The said certificate, according to the petitioner, was duly submitted by him on 22.05.2012.