AJIT SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In on going process of urbanisation, to house the expanding population of the city of Delhi, lands were acquired by the Central Government and placed at the disposal of Delhi Development Authority under Section 22 of Delhi Development Act, 19547. These lands were in Narela.

(2.) As per the Master Plan of Delhi,2001 amended vide notification dated 17.1.1991, No.K-13011/9/90- DDVA/1B issued under Section 11-A of Delhi Development Act, 268 hect. of land falling in Zone I-1 was designated land use :-

(3.) Zonal Development Plan was prepared. Pockets where land had to be put to recreational use, public and semi public facilities as also residential use were identified therein.