VIRENDER SINGH Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) Vide the present batch of petitions, petitioners seek directions thereby directing the respondent to decide the application of the petitioners for allotment of alternative plot bearing reference nos. F.32 (71)/60/87/L&B/Alt, F.32(71)/61/87/L&B/Alt, F.32(71)/62/87/L&B/Alt and F.32 (71)/59/87/L&B/Alt respectively all dated 30.03.1988.

(2.) Earlier, similar issue came before this court in number of matters. Accordingly, respondents were directed to decide the applications of the petitioners for allotment of alternative plots as per the seniority.

(3.) Accordingly, petitioners shall give details in their respective affidavits of their applications whereby seeking allotment of alternative plot. On filing the affidavits, the applications, if already submitted, shall be duly processed by the respondent / Govt. of NCT of Delhi on maturity of their turn, computed from the date of submission of the applications or as per their policy, in case the policy provides otherwise.