GURBAKSH SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Rule.

(2.) This is the second round of litigation, the first one, CW No.1743/2000, having been allowed by Judgment dated 16th May, 2002. The Petitioner has prayed for the allotment of an alternative plot of land in the context of the land acquired from him. In the said judgment which is between the parties hereto and has attained finality, S.K.Mahajan, J. had specifically held that the entry of ownership in the revenue records would not be an essential requirement for consideration of the grant of an alternative plot. In the concluding part of the Judgment it has been observed as follows:

(3.) The contention of learned counsel for the Respondent is that the implementation which is sought for in this Writ Petition strictly and specifically envisages that the land must be purchased by Sale Deed in terms of paragraph B of Annexure M. Reliance has also been placed on the Clause which excludes some person from the coverage of the scheme viz. - The land has been acquired for non-plan purposes against the acquisition notification issued under Section 4 of the LA Act prior to 14.7.1987 and that in order to be eligible for consideration, where the acquired land is purchased through Sale Deed, the original Sale Deed must be filed along the application and that proof of mutation should also be enclosed.