BASANTI DEVI Vs. U O I

JUDGEMENT

(1.) At the hearing held on 23.11.2004, Ms. Anjana Gosain pressed the petition only on behalf of the first petitioner.

(2.) By way of the present petition, petitioners pray that directions be issued to the respondents to restore land from where the petitioners were dispossessed during emergency and petitioners be compensated for loss suffered due to demolition of their houses. Alternative prayer made is that petitioners be allotted land in a new area.

(3.) In para 2 of the writ petition, petitioners' claim parity with claim made by writ petitioners of WP(C) No. 135/1980-32 (1987) DLT 23, Madan Lal Sharma & Ors. v. UOI & Ors.