BHAGWANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was a person who owned land in Village Pootkalan. His land was acquired by issuance of notifications under Sections 4 and 6 of the Land Acquisition Act for the planned development of Delhi.

(2.) The petitioner put forth his claim for allotment of an alternative plot of land. The Delhi Administration recommended that a plot measuring 250 sq.yards be allotted to the petitioner in the North Zone.

(3.) The contention of the petitioner in this writ petition is that he is entitled to a developed plot of 250 sq. yards in the North Zone, preferably in Rohini Residential Scheme or in Pitam Pura Residential Scheme or in Prashant Vihar Residential Scheme at the price prevailing in 1987-88 which had been fixed. The petitioner is also claiming, in the alternative, a plot of land out of the plots which were proposed to be auctioned by the respondent in Rohini.