RAM KALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This is the second round of litigation between the parties. Late Sheo Singh, husband of the petitioner was the co-owner of agricultural land in Delhi within the revenue Estate of Village Madangir. He had one fifth share in the land. The land was acquired. Acquisition was prior to 15.11.1963.

(2.) In the year 1961, Union of India had framed a scheme under which lands were acquired for planned development of Delhi. It was called 'The Scheme of Large Scale Acquisition, Development and Disposal of Lands in Delhi'. Persons whose land was acquired were entitled to an alternative residential plot in Delhi at predetermined rates.

(3.) In the year 1963 a press note was published in the newspapers inviting applications upto 15.12.1963 from those whose lands were acquired for planned development of Delhi. Late Sheo Singh submitted an application to the Land and Building Department, Delhi Administration, the nodal agency to whom the application had to be submitted for verification. On 17.11.1979, Land and Building Department wrote to Sheo Singh as under :- <FRM>JUDGEMENT_878_ILRDLH14_2005Html1.htm</FRM>