DAYACHAND Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner claims to have been dispossessed on 21st January, 2002 from Jhuggi Jhopri Cluster known as Indra Camp, Bapu Dham, New Delhi (stated to be behind Chanakyapuri) which had come up on public land and was, in accordance with the Rehabilitation Scheme of the Govt. of NCT of Delhi (GNCTD), vide letter dated 8th February, 2002 allotted plot No.A- 1180, Holamby Kala Phase-I (stated to be near Narela), Delhi.

(2.) The petitioner, on 2nd November, 2011, filed this petition seeking mandamus to the respondents Union of India through the Ministry of Urban Development, Municipal Corporation of Delhi, Slum & J.J. Department since succeeded by Delhi Urban Shelter Improvement Board (DUSIB) and Delhi Development Authority (DDA) to hand over possession of the aforesaid plot to the petitioner, stating that though he was allotted the plot but was not delivered possession thereof, owing to inability to produce the original documents sought and which had been stolen in the theft at his hutment in Indra Camp on 16th January, 2002 and contending that he was wrongly denied possession of the alternate plot allotted to him.

(3.) It has at the outset been enquired from the counsel for the petitioner, as to why the petition has been preferred after a long delay of more than nine years. The counsel for the respondent No.3 DUSIB states that the same query was raised from the petitioner on 31st October, 2014 also, as recorded in the order of that date.