HOTI LAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RESIDENTS of a slum cluster which was named by the inhabitants as Sawan Park were proposed to be resettled by the Delhi Development Authority by relocating the slum dwellers to Wazirpur Residential Area Phase -IV in the year 1984. The slum cluster had come up on land comprised in Khasras No.646, 649 and 650. A survey was carried out and a list prepared in which the names of persons residing in the Jhuggis were entered. Appellant was one such person. He was intimated of he being entitled to a 32 square meter plot of land in Wazirpur Residential Area Phase -IV. But before appellant could obtain possession of the alternative plot a writ petition No.4106/1991 was filed in this Court by Shiv Raj Singh and others alleging nepotism in the survey list. They alleged names of actual inhabitants omitted from the list and ghost names entered. They questioned the procedure followed to draw up the list.

(2.) VIDE decision dated July 30, 1993 W.P.(C) No.4106/1991 Shiv Raj Singh & Ors. Vs. DDA & Ors. was allowed. The survey list was scrapped with a direction issued to draw up a fresh list.

(3.) WE find that the entire gamut of documentary evidence relied upon by the appellant before the competent authority of DDA has been exhaustively noted and dealt with in the decision dated January 14, 2013, which reads as under: -