AJIT SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Present petition is directed against the impugned order dated 03.09.2013 whereby representation of the petitioner has been rejected on the ground that the application for alternative plot was filed beyond the prescribed limit of three months.

(2.) On perusal of the order dated 03.09.2013 it is revealed that land of the petitioner was acquired on 10.01.1986, 10.04.1986 and 22.06.1987 and the application for alternative plot was received on 14.01.1988, which was decided on 03.09.2013, i.e., after a long gap of 21 years. Thus, the respondent has no right to reject the application on the ground of limitation.

(3.) Similar issue came before this Court in the case of Simla Devi Vs. Secretary & Ors.,2007 140 DLT 474 wherein in Paragraph 3 facts of that case recorded as under:-