KRISHAN GOPAL SHARMA Vs. DELHI DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) Ten bigha of land in village Madipur belonging to the petitioner was acquired way back in the year 1971 vide award No. 1691 of 1970-71.

(2.) As per policy under which large scale acquisition of lands are being effected in Delhi, petitioner was entitled to be considered for allotment of one residential plot. After 17 years of the acquisition, on 30.12.1988. Land and Building Department, Government of NCT of Delhi recommended allotment of a residential plot. Since DDA had to effect the allotment, recommendation was forwarded to DDA.

(3.) DDA entered the name of the petitioner at a draw of lots. A plot was offered to the petitioner in the year 1995. Petitioner was not happy with the allotment made for the reason he claims that the land which was allotted was in an undeveloped sector. This fact is disputed by DDA. That need not bother us for the reason it is an admitted case of the parties that petitioner was entitled to be considered for a specific allotment of a plot on three occasions. Effect of the petitioner not accepting the first allotment was that the same was cancelled and petitioner became entitled to inclusion of his name at a second draw of lots.