DILRAJ SINGH Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) PRESENT batch of writ petitions has been filed seeking a direction to the respondents to pass an order recommending allotment of an alternative plot in lieu of acquisition of petitioners' land in the year 1980.

(2.) IT is the case of the petitioners that their applications for allotment of an alternative plot have not been decided for more than twenty-five years.

(3.) MR . Sanjay Poddar, learned senior counsel for respondent No.1 fairly states that similar writ petition being W.P.(C) 1027/2013 Sukhbir Singh vs. Govt. of NCT of Delhi has been disposed of by this Court on 07th May, 2013.