DALIP SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of the letter No.F.32(47)/25/89L&B/ALT 13534 dated 27.11.2013 issued by the respondent rejecting the case of the petitioner.

(2.) On the last date of hearing, i.e., 12.05.2014, Mr. Yeeshu Jain, learned counsel appeared on behalf of the respondent on advance notice and sought time to verify the records for making his submissions on the issue whether the petitioner s predecessor, i.e., Shri Hanumant, recorded owner had applied during his lifetime for allotment of alternative plot in lieu of the acquired land.

(3.) On instructions, learned counsel appearing on behalf of the respondent, submits that late Sh. Hanumant had applied for the alternative plot during his life time, however, this fact was not disclosed by the petitioner and he again applied for alternative plot on 28.04.1989.