RAMKRISHAN SHASTRI Vs. D D A

JUDGEMENT

(1.) Petitioner No. 1 is described as General Secretary of the Harijan Adarsh Kalyan Samiti. Petitioners No. 2 to 13 claim to be the members of the said Samiti. They have come together to file this writ petition seeking, inter alia, the following relief:

(2.) It is the case of the petitioners that by a notification dated 13.11.1959, land measuring 2632 bighas and 18 biswas situated in Village Madipur, Delhi was notified for acquisition under the Land Acquisition Act 1894. This culminated in an award No. 1691/1974. The petitioners do not dispute the fact that they were not the land owners or owners of any structures thereon and, therefore, their names did not figure as claimants in the said land acquisition award.

(3.) It is stated that considering the plight of persons like the petitioners, a meeting of the Gram Panchayat was held in Village Madipur, Delhi on 28.6.1962 where it was unanimously decided that some land would be allotted to the harijans of said village. It is stated that a communication dated 30.10.19963 was received from the Secretary Harijan Welfare Board, Development Department, Delhi that the proposal for release of land to the harijans was under the active consideration of the Housing Commissioner, Delhi. Thereafter, the petitioners claim to have made several representations. A letter was received on 10.4.1970 from the Land & Building Department, Delhi Administration asking them to produce the revenue record. It is claimed that a further communication was received on 23.7.1980 from the DDA asking for site plan and location plan for the purpose of scrutinizing the case of the petitioners.