SANTOSH KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioners being six in number have filed the present petition praying that mandamus be issued to the DDA directing it to allot plots as per Scheme of Large Scale Acquisition, Development and Disposal of Land in Delhi, 1961, as applicable on the date when lands of the petitioners were acquired. Allotment should be in South Delhi. Rates applicable would be the one as on 2.6.1982, when lands of the petitioners were acquired.

(2.) Petitioner No. 1 purchased 10 biswas of land in village Rangpur by and under sale deed dated 2.9.1981. Petitioner No. 2 likewise purchased 10 biswas of land in same village by the sale deed dated 2.9.1981. Petitioner No. 3 purchased 11 biswas of land in same village by sale deed dated 2.9.1981. Petitioner Nos. 4, 5 and 6 also purchased 11 biswas of land each in the same village by sale deeds dated 2.9.1981.

(3.) On 19.2.1982 a notification was issued under Section 4 of the Land Acquisition Act notifying that certain lands were likely to be acquired. Land purchased by the petitioners were notified for acquisition. It is interesting to note that only 4 bighas and 16 biswas of land notified as being likely to be acquired under notification dated 19.2.1982. Total land of the petitioners comes to 3 bighas and 4 biswas.