JAI SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The appellant has filed the present intra-court appeal impugning an order dtd. 26/8/2016 (hereafter 'the impugned order') passed by the learned Single Judge, whereby the appellant's petition (being W.P.(C) 4789/2014 captioned Jai Singh v. Government of NCT of Delhi and Anr.), was rejected. The appellant also impugns an order dtd. 24/1/2018, whereby it's review petition, being Review Pet. 528/2016, seeking review of the impugned order, was rejected.

(2.) The appellant is, essentially, aggrieved by the decision of the respondents in not accepting that the appellant is entitled to an alternate plot of land under the relevant scheme in view of the acquisition of lands owned by his father (Late Sh. Ram Chander). Factual context

(3.) The appellant's father, Sh. Ram Chander was the owner of 1/6th share of land admeasuring 7 bighas and 1 biswas in Khasra Nos. 636 (0-18), 746 (1-0), 791(2-3), 799 (3-0); 1/24th share of land admeasuring 7 bighas and 9 biswas comprised in Khasra Nos. 2057/994/2 (2-17), 2058/1044 (1-7), 2059/1044 (3-5); and l/16thshare of land admeasuring 5 bighas and 17 biswas comprised in Khasra Nos. 1014 (2-19), 1012 (1-18),1807/876 (1-0) forming part of Village Naraina, New Delhi.