LEELU Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition has been filed under Article 226 of the Constitution of India seeking a direction to the respondents to allot a developed residential plot to the petitioners.

(2.) THE relevant facts of the present case are that the petitioners are the native of village Badli, whose ancestral land was acquired under the Land Acquisition Act in the year 1982. Admittedly, the owner of the land, namely, Mr. Prahlad Singh, during his lifetime, never applied for allotment of alternative plot. It was only in November, 2008 that the petitioner who is the original owner's son made a representation to respondent No. 2 for allotting a developed alternative plot.

(3.) THE Supreme Court in State of Madhya Pradesh and another vs. Bhailal Bhai & Anr., AIR 1964 SC 1006, has held as under:-