NANAK CHAND Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed against communication dated 14.10.2014, whereby the application for allotment of an alternate plot has been rejected on the ground that the land so acquired does not stand mutated in favour of the applicant.

(2.) It is the petitioner s case that the acquired land was owned by Mr. Satbir Singh, Mr. Ranbir Singh, Ms. Kamlesh Devi, Ms. Nirmla Devi and Ms. Santosh Devi, who are sons and daughter of one, Mr. Mukhtyar Singh.

(3.) The learned counsel for the petitioner submits that as per the eligibility condition prescribed by the respondent, the petitioner would be entitled for consideration qua allotment of an alternate plot as long as the acquired land was purchased prior to the notification issued under Section 4 of the Land Acquisition Act, 1894, and there was no violation of the provisions of the Delhi Land Reforms Act, 1954, the Delhi Rent (Restriction on Transfer ) Act, 1972 or any other law which may be in force.