AJAY BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner - Mr. Ajay Bajpai who had ownership rights in the land measuring 1 bigha (1000 sq. yards), bearing Khasra No. 18/17/1(0-8) and 18/16/2(0-12) situated at Village Pochan Pur, Delhi (hereinafter "subject property") has filed the present petition.

(2.) The Petitioner seeks expeditious disposal of his application dtd. 12/6/2003 for allotment of an alternative plot in accordance with the scheme of allotment of alternative plots in lieu of acquired land under large scale acquisition development and disposal of land in Delhi announced by Union of India - Ministry of Home Affairs.

(3.) The case of the Petitioner is that vide notification dtd. 13/12/2001 issued under Sec. 4 of the Land Acquisition Act, 1894 followed by Notification of Declaration dtd. 7/12/2002 under Sec. 6 of the Land Acquisition Act, 1894, the subject property of the Petitioner was acquired by Delhi Development Authority (DDA) as part of acquisition done for the purpose of development of Dwarka Phase II, Delhi.