NARAIN SINGH Vs. GOVERNMENT OF DELHI

JUDGEMENT

(1.) The land of the father of the petitioner Shri Balbir Singh located in Badli, Delhi was acquired vide Award dated 10.11.1981 and, ihus, he made an application dated 20.5.1983 for allotment of an alternative plot under the scheme of the respondents for allotment of such plots on large-scale acquisition of land. The case of Shri Balbir Singh was considered favourably and the recommendation was made by the concerned Department on 31.7.1985 for an alternative plot of 400 sq. mtrs.

(2.) Shri Balbir Singh also owned some land in Toganpur, Delhi which was also acquired and it is alleged that Shri Balbir Singh also made an application on 16.11.1987 for allotment of an alternative plot in lieu of the said land, even though in terms of the proforma to be filled, the concerned person had to disclose whether prior allotment of any plot had been made. This was so since a person could not be allotted more than one plot.

(3.) An offer of allotment was made by DDA on 20.4.1990 to Shri Balbir Singh for a plot of 180-200 sq. mtrs. in West Zone in lieu of the application related to acquisition of land in Badli and Shri Balbir Singh deposited a sum of Rs. 5,000/- in acceptance of the said offer. Shri Balbir Singh passed away on 8.11.1990. The case of the allotment of plot against the land acquired at T6ganpur Village was also processed and apparently a decision was taken to make an allotment to the petitioner. It appears that some complaint was received, by the respondent Department about two applications having been made and this complaint is stated to have been received on 30.4.1992. In the meantime, DDA demanded a sum of Rs. 47,200/- in May, 1992 for allotment of plot against the land acquired at Badli, which has been deposited by the petitioner, who is the legal heir of late Shri Balbir Singh.