SANGEETA CHUGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed against communication dated 04.08.2014 issued by the respondent. By virtue of the impugned communication, the petitioner's application for allotment of an alternate plot in lieu of acquired land stood rejected by the recommendation committee of the respondent on the sole ground that the petitioner "is having urbanised properties in her name at house No. A-10, Block-M/5, MIG Category, Jhulelal Apartment, Road No. 44, Pitam Pura, Delhi -34".

(2.) Mr Singla, learned senior counsel for the petitioner, has brought to my notice the communication dated 20.03.2014 addressed by the petitioner to the respondent in response to letter dated 11.03.2014, whereby, inter alia, amongst other documents, the rent receipt pertaining to the aforementioned property was submitted. Mr Singla says that this crucial document was not examined by the recommendation committee and hence the error in reaching the conclusion in the impugned communication.

(3.) Since, copies of the rent receipts were not filed, the petitioner was directed to do the needful by this court vide order dated 06.08.2015. Since then, copy of a rent receipt dated 02.03.2014, as also a certificate issued by the Jhulelal Sindhu Nagar Co-op. Group Housing Society Ltd. Dated 20.08.2008, has been placed on record.