MANJU BHARGAVA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed against the communication dated 19.06.2014, issued by the Land & Building Department, Govt. Of NCT of Delhi. By virtue of this communication the petitioner's application for allotment of an alternate plot in lieu of acquired land was rejected on account of her purported failure to clarify the status regarding property bearing no. A/11A, NDSE-I, New Delhi (in short the property).

(2.) Notice in this writ petition was issued on 24.12.2014. Despite notice, no counter affidavit has been filed on behalf of the respondents, which, practically means that the assertions made in the writ petition have gone untraversed. No further opportunity can be given for the said purpose.

(3.) Learned counsel for the petitioner has drawn my attention not only to the letter dated 19.03.2013, which brought to the notice of the petitioner the deficiencies in her application for allotment of an alternate plot but also to the affidavit dated 06.07.2013, filed in response thereto.