SOM NATH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed, in effect, against the rejection of the petitioner's claim for allotment of alternate plot. There are two communications issued by the respondent in this behalf. These are 20.12.2012 and 27.2.2013. The only reason given by the respondent for rejection of the petitioner's application is that the petitioner had executed a relinquishment deed dated 9.3.1983 in favour one Om Prakash and, therefore, was not entitled to press his claim for an alternate plot.

(2.) To be noted, the record shows that the relinquishment deed dated 9.3.1983 is a registered document.

(3.) The petitioner's stand before me is that this document was never executed by him, as contended by the respondent. It is also the learned counsel's submission that the said person, i.e. Om Prakash, has filed an affidavit in this court, which is indicative of the fact that Om Prakash is not laying claim to an alternate plot.