GOVERNMENT OF NCT OF DELHI Vs. JANGLI RAM

JUDGEMENT

(1.) This intra-court appeal impugns the judgment dated 3rd September, 2014 of the learned Single Judge allowing W.P.(C) No.5105/2013 preferred by the respondent No.1 (respondent No.2 is the Delhi Development Authority) by directing the appellant to decide the application of the respondent No.1 / writ petitioner for allotment of alternative residential plot in lieu of acquired land as per his eligibility within two months thereof and to communicate decision thereof to the respondent No.1 / writ petitioner.

(2.) Notice of the appeal was issued. We heard the counsel for the appellant and the counsel for the respondent No.1 / writ petitioner on 24th April, 2015 and reserved judgment. The counsel for the respondent No.1 / writ petitioner, as directed, has thereafter filed a copy of the writ petition from which this appeal arises, counter affidavit filed thereto by the appellant and the rejoinder of the respondent No.1 / writ petitioner thereto.

(3.) The respondent No.1 / writ petitioner filed the writ petition from which this appeal arises contending,