HAMIDA BEGUM Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that at the meeting of the Recommendation Committee constituted by respondent no.2, held on 17.10.2013 her application for allotment of alternative plot in lieu of acquired land was rejected solely on the ground that letter dated 29.04.2013 despatched to her was returned as "undelivered".

(2.) Mr. Dalal, who appears for the petitioner says that there are two errors in the decision taken by the Recommendation Committee.

(3.) Notice in this petition was issued on 31.10.2014, whereupon six (6) weeks were granted to the respondent for filing a counter affidavit. No counter affidavit has been filed, to date.