DARSHNA DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The appellant is the mother of respondents No. 4 and 5. She is the mother-in-law of respondent No. 6. The first respondent is the Delhi Development Authority. The second respondent is the Airports Authority of India and the third respondent is the Additional District Magistrate, Government of NCT Delhi, North-West District.

(2.) Residents owning properties in the abadi and the extended abadi of village Nangal Dehwat had challenged by way of W.P.(C) No. 481/1982 the acquisition of the land in the village abadi and extended abadi. At the instance of the Airport Authority of India the village abadi and the extended abadi was proposed to be acquired by the Central Government for the expansion of the Indira Gandhi International Airport. On August 02, 2001 the writ petition was disposed of taking on record the fact that the Airport Authority of India would allot, through the Delhi Development Authority, a residential plot to the owners of the houses in the village abadi and the extended abadi.

(3.) Applications were filed in the writ petition pointing out that whereas the Land Acquisition Collector was threatening to take over possession of the acquired abadi and the extended abadi land, alternative plots were yet to be allotted. Grievance raised was that the villagers would be rendered without a shelter.