DHARAMVEER SHARMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Issue Rule. Mr. Sanjay Kumar Pathak and Mr. C. Mohan Rao, Advocates waive notice of Rule.

(2.) Large tracts of lands were acquired for development of the city of Delhi. One such acquisition, for the planned development of Delhi, initiated in 1962, notified the lands of Sh. Kanwar Lal. He was owner of some agricultural lands. Sh. Amir Singh was the son of Kanwar Lal and the petitioner, his son. It is claimed that Kanwar Lal had applied for allotment of an alternative plot pursuant to a public notice issued by the erstwhile Delhi Administration on 21/23.11.1963. That notice had invited applications by interested landlords on or before 10th December, 1963.

(3.) Kanwar Lal died in 1975. It is claimed that the petitioner's father Amir Singh and his uncle, the other son of Kanwar Lal, Raghunath Singh initiated the request for allotment of alternative plot. That request was acceded to by the Delhi Administrative on 28.1.1980, which recommended allotment of an alternative plot of 250 square yards to the sons of Kanwar Lal. At their request, in stead of composite/common plot, separate plots measuring 125 square yards each were recommended on 30.1.1980.