SANTOSH KUMAR Vs. D D A

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 18th April, 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellants-petitioners on the ground that the appellants- petitioners have failed to make out a case for issuance of a direction to the respondent for allotment of plot of land to the appellants.

(2.) The appellants in the writ petition had challenged the letter dated 12th November, 2004 issued by the Delhi Development Authority informing them of the cancellation of the allotment of plot No. 20, Pocket 6, Sector A-10 measuring 209 square metres in the Narela Residential Scheme. In the writ petition further prayer was made for quashing and setting aside the letter dated 21st February, 2006 issued by the Delhi Development Authority informing the appellant-petitioner No. 1 that the competent authority had rejected his request for revoking the cancellation.

(3.) The Government of National Capital Territory of Delhi vide letter dated 31st July, 1989 had recommended allotment of an alternative plot to the appellants and a letter to that effect was sent to the Delhi Development Authority. The aforesaid benefit was given to the appellants in view of the extant scheme for allotment of an alternative plot to a person, whose land has been acquired under the Land Acquisition Act. The said persons are, however, required to pay premium. The respondent cancelled the allotment given to the appellants of plot No. 20, Pocket 6, Sector A-10 measuring 209 square metres Narela Residential Scheme on the ground that two earlier allotments of land made in favour of the appellants at Rohini and Narela were cancelled due to non- payment of the premium towards the aforesaid plots and in terms of the policy of the Delhi Development Authority, a person recommended for allotment of an alternative plot is to be given three opportunities/chances.