PREM RAJ Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) These intra-court appeals impugn the common judgment dated 10th May, 2013 of the learned Single Judge of this Court of dismissal of W.P.(C) No.3036/2013 and W.P.(C) No.3058/2013 filed by the appellants respectively.

(2.) Notices of the appeals were issued and on 27th September, 2013, the appeals were admitted to hearing. A counter affidavit has been filed in LPA No.444/2013 and which has been adopted in the other appeal as well. We have heard the counsel for the parties.

(3.) The writ petitions from which these appeals arise were filed, a) impugning the two identical letters, both dated 8th April, 2013, of the Land and Building Department of the Government of National Capital Territory of Delhi (GNCTD) issued to the appellants respectively, informing them that their request for separate alternative plots in lieu of acquired land had been rejected on the ground that the acquired land had been purchased by the appellants jointly along with some other persons; and, b) seeking a direction to the respondents to allot separate alternative plots to each of the appellants against the acquired land. It was inter alia the case of each of the appellants in the writ petition filed by them:-