JANGLI RAM Vs. GNCT OF DELHI AND ORS

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby directing the respondent no. 1 to allot an alternative residential plot to the petitioner as per his eligibility.

(2.) Mr. Sudhanshu Tomar, Ld. Counsel appearing on behalf of the petitioner submits that wife of the petitioner namely Smt. Chandri was a Bhoomidar in respect of the agricultural land situated in the Revenue Estate of Village Amherhai, Delhi and said land was acquired for the Planned Development of Delhi vide award bearing No. 48/86-87.

(3.) Late Smt. Chandri was dissatisfied with the quantum of compensation awarded by the Government, accordingly filed reference under Section 18 of the Land Acquisition Act, 1894. Simultaneously, she also applied for allotment of alternative residential plot by filing application along with all necessary documents, as per the policy of the Government, vide file bearing No. F-31 / (3)-Alt/L&B/33/87.