MAHA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) One Maha Singh was owner of land in village Khirki, near Malviya Nagar (21 bighas and 18 biswas). All this land was acquired by notification u/s 4 of the Land Acquisition Act, dated 13.11.1959. Award with respect thereto was given on 3.10.1962, being Award No. 1395.|

(2.) For reasons of its own, the Delhi Govt. declared a policy for allotment of alternative plots to those persons whose land had been acquired. The petitioner Maha Singh applied for alternative plot of 250 square yards in 1979. Delhi Govt. recommended to DDA that Maha Singh be allotted a plot measuring 250 square yards. DDA confirmed by its communication on 15.6.1982 regarding allotment of 250 square yards of plot.

(3.) The Delhi Adm. however, vide letter dated 9.8.1982 asked the petitioner to show cause why the allotment recommended in his favour be not cancelled for the reason that he had applied for an alternative plot 17 years after the scheme for alternative plot has been floated.