SUNDER SINGH GAHLAWAT Vs. D D A

JUDGEMENT

(1.) One Mani Ram S/O.Ramji Lal resident of Village Kishan Garh, Mehrauli was the owner of agricultural land in village Mehrauli. Part of his land was acquired. As per policy of Large Scale Acquisition, Development & Disposal of Land in Delhi,1961 he was entitled to be allotted a residential plot.

(2.) Claim and entitlement had to be decided by the Land & Building Department of Delhi Administration. On 26.4.1983, Land & Building Department of Delhi Administration recommended to D.D.A. that a 250 sq. yards residential plot be allotted to Shri Mani Ram. Copy of said letter was sent to Mani Ram. The letter reads as under:-

(3.) Since policy of allotment of alternative residential plot linked entitlement qua size of the plot to the area of agricultural land acquired, Mani Ram made a representation to the Land & Building Department of Delhi Administration that since 93 bigha and 2 biswa of agricultural land belonging to him was acquired, he be given a plot measuring 400 sq.yards as per his entitlement.