RAJINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking review of the judgmentdated 17.12.1991 disposing of the writ petition.

(2.) . The Delhi Administration had framed a Scheme called 'Large Scale Acquisition', Development & Disposal of Land in Delhi 1961. Under this Scheme thepersons whose lands were compulsorily acquired, were made entitled to allotmentof an alternative plot. One Kanwar Singh, grandfather of the petitioner was ownerof 57 bighas and 13 biswas of land in village Badli, Delhi. The land was notified foracquisition in the year 1961 when a notification under Section 4 of the LandAcquisition Act was issued. Kanwar Singh died in the year 1975. The Award withrespect to the said land was made in the year 1981. Kanwar Singh had left behind twosons, namely, Ganga Ram and Prahlad Singh. Ganga Ram received compensationfor his share in the land belonging to Kanwar Singh. Thereafter Ganga Ram also diedon 14.9.1983. But before his death Ganga Ram had applied for allotment of aresidential plot under the aforesaid Scheme of the Delhi Administration. After thedeath of Ganga Ram, Rajinder Kumar, the petitioner herein pursued the saidapplication. Ultimately Rajinder Kumar filed the present writ petition in this Courtwhich was allowed vide judgment dated 17.12.1991. The respondents were directedto allot to the petitioner land measuring not more than 400 sq.yds. at a rate payableat the time when the father of the petitioner had applied for allotment of plot in 1982.

(3.) . By the present application the respondents have sought review of the judgment dated 17.12.1991 on two grounds, namely,