SUMIT GAHLOT Vs. D D A

JUDGEMENT

(1.) 91 bigha and 19 biswa of land owned by the petitioner in village Nangli Syed were acquired vide award No. 2202 dated 10.2.1969. Post acquisition, lands were placed at the disposal of DDA for the purposes of planned development of Delhi.

(2.) In consultation with the Union of India, Delhi Development Authority had framed a policy as per which persons whose lands were acquired for purposes of planned development of Delhi could apply for allotment of a shop at a reserve price to be determined by DDA.

(3.) Vide Resolution No. 118 dated 22.9.1980 DDA decided that allotment of shops to a person would in the same area/zone where the land has been acquired.