RASHTER KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner invokes the extra-ordinary jurisdiction of this Court by instituting the present writ petition under Article 226 of the Constitution of India, by seeking the following relief:

(2.) The brief facts leading to the filing of the present petition are that the land belonging to the predecessor-in-interest of the petitioner, namely Shri Fakira, situated in Village Nangli Jalib, New Delhi, was acquired vide Award No. 1614 dtd. 30/3/1965 upon which acquisition, the predecessor-in-interest of the Petitioner became entitled to an alternative plot measuring 400 square yards, as alleged by the petitioner herein.

(3.) Accordingly, the predecessor-in-interest applied for allotment of the alternative plot, however he passed away while the said application was still pending disposal. It is the case of the petitioner that after a long and unexplained delay, the said application finally came to be decided vide a recommendation letter 3/10/2017 issued by the Land and Building Department to the Commissioner (Land) of the Respondent/DDA for the allotment of a plot to the petitioner herein in lieu of his acquired land situated in Village Nangli Jalib.