GURPAWAN KUMAR Vs. S P JAKHANWAT

JUDGEMENT

(1.) This order will dispose of Civil Contempt Petition Nos.82, 64, f)7, 81, 83, 84, 85, 86, 87, (W, 89, 90, 9i, 92, 93, 94, 95, 95, 97, 98, 136, 137, 138, 139, ]40, 141, 142, 143 of 1994, which are similar in nature.

(2.) These petitions for contempt have been filed by the petitioners on account of non-allotment of a plot of 250 sq.yds. alleging that respondents were bound to allot to the petitioner said si/.e of plot in view of the order made by the Division Bench of this Court on September 27, 1993. The said order is as follows I -

(3.) Mr.Waxir Singh, learned counsel appearing for the petitioner, has argued that after the order dated 27th September, 1993 and pursuant to the undertaking of the counsel for the respondent-Delhi Development Authority (in short "DDA"), the petitioner wrote a letter to the respondent dated 24th January, 1994 to allot a plot of Gurpawan Kumar v. S.P. Jakhanwal the size of 250 sq.yds. as per the recommendations of the Delhi Administration dated 22nd April, 1987 wherein the Delhi Administration has recommended for allotment of plot of 250 sq.yds. to the petitioner.' The said letter was written by the Delhi Ad- ministration to the respondents directing them to allot a plot measuring 250 sq.yds in lieu of petitioner's acquired land. The copy of the letter is at pagc-16 of the paper book. Mr.Singh has contended that after the disposal of the writ petition, as I he respondents have' not done anything, the petitioner sent a legal notice dated 24lh January, 1994 to the respondents as to why contempt proceedings he nl initialed against them if a plot of the si/.e of 250 sq.yds. was not allotted to the petitioner as per the orders of the High Court. The stand of the respondents is that there was a change in policy by the Delhi Administration and the petitioner was eligible for 33 sq.yds. si/.e of plot.