SURENDER SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Adjournment slip has been circulated with no objection from the other side.

(2.) Vide the present petition, petitioner has challenged the order dated 03.02.2014, whereby the representation of the petitioner has been rejected on the ground that the said representation was filed beyond the period of limitation of three months.

(3.) On perusal of the order dated 03.02.2014, it is revealed that the compensation was received by the petitioner on 27.01.1986 and he applied for the allotment of alternative plot vide his application dated 22.06.1987.