RAJVIR RANA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) VIDE the present petition, the petitioners seek quashing of the communication No.F.33[28]/3/90 -94/L&B/ALT/1772 dated 02.05.2014 sent by the respondent, whereby the application seeking allotment of an alternative plot in lieu of acquired land has been rejected being time barred.

(2.) MR .Sanjay Sharawat, learned counsel appearing on behalf of the petitioners submits that the similar issue came before this Court in the case of Simla Devi Vs. Secretary & Ors. 140(2007) DLT 474. Paragraph

(3.) INCORPORATING the facts of the said judgment is as under: -