RICHPAL Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) This writ petition is directed against communication dated 15.07.2014 whereby the request made for allotment of an alternate plot against the acquired land has been rejected. The only ground given in the impugned communication is that despite the fact that the petitioner was directed to furnish information by the respondent vide its letter dated 27.01.2014, the needful had not been done and hence, the rejection of the request.

(2.) Mr. Dalal, who appears for the petitioner, has drawn my attention to letter dated 13.05.2013, issued by the respondent, seeking information from the petitioner and the response thereto furnished by the petitioner on 02.08.2013. According to Mr. Dalal, the information as sought was furnished.

(3.) To be noted, notice in this writ petition was issued on 01.05.2015 when, time was taken on behalf of the respondent to obtain instructions.