KRISHAN KUMAR MALIK Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition and others were heard together and these should be disposed of by a common order as the point raised is the same.

(2.) This petition is directed against the order of Deputy Director (Allotment), Delhi Administration, informing the petitioner that his request of allotment of an alternative plot under the scheme of a large scale acquisition, development and disposal of land in Delhi, 1961 cannot be acceded to. The facts are that one Damomal was the owner of agricultural land measuring 62 bighas two biswas. The said land was the subject matter of a notification under S. 4 of the Land Acquisition Act, Dt. 23rd Jan., 1965. Section 6 notification was issued on 13-1-1969. The petitioner purchased 1/8th share in the 62 bighas 2 biswas from the Vendor Damomal by means of a registered sale deed dt. 21st May, 1973. Award with respect to the land was made on 31st Jan. 1983 and the possession of the same was taken on 4th Mar. 1983. The petitioner received compensation of his l/16th share in April, 1983.

(3.) The Delhi Administration has issued a Scheme of allotment of alternative plot under the Scheme of Large Scale Acquisition and Development and Disposal of land in Delhi in 1961. The relevant features of the Scheme which calls for discussion is to be found in para 8 reproduced below ;