SANTOSH KHURANA Vs. SECRETARY, LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) This is a writ petition filed seeking a direction qua the respondent for setting aside the communication dated 27.05.2014. There is a supplementary prayer made, which is for issuance of a direction to the respondent to accept the indemnity bond and the surviving member certificate sought to be presented by the petitioner. The indemnity bond, now sought to be furnished, is dated 11.07.2014, whereas the surviving member certificate is dated 23.08.2014.

(2.) There is no dispute about the fact that the petitioner's husband Late Mr. Avinash Khurana had made an application for allotment of an alternate plot in lieu of acquired land on 30.04.1997. This application triggered a process of exchange of correspondence with the respondent herein.

(3.) With the writ petition, the petitioner (as indicated right at the beginning of my narration), has submitted, an indemnity bond dated 11.07.2014, duly executed in favour of the President of India, via the Land & Building Department, Govt. of NCT of Delhi. The Surviving Member Certificate, as indicated above, which is, dated 23.08.2014, has also been submitted with the writ petition.