(1.) THIS appeal is directed against the order dated 19th March, 2007 passed by the learned Single Judge dismissing the writ petitions filed by the appellants herein.
(2.) THE said writ petitions were filed seeking directions to the respondents to make allotment of alternative plots in favour of the appellants in view of '1/3rd share of acquired land measuring 28 bighas and 6 biswas, situated in the Revenue Estate of Village Sahupur, New Delhi acquired by the Land Acquisition Award dated 1.9.1986 under the scheme of large scale acquisition.'
(3.) THE land Acquisition Officer wrote letters on 21st June, 1991 and 2nd April, 1993 asking Shri Raj Karan to submit the documents including the relinquishment deeds from other legal heirs. However, Sh.Raj Karan failed to submit any such documents. The Department, therefore, closed the case in the year 1993 due to non-furnishing the relevant documents. The appellants thereafter remained quite and went into deep slumber till 2002. On 5.9.2002 another brother Mr. Om Prakash filed an application for allotment of alternative land. The application was considered and rejected by the land allotment committee as being barred by time as it was filed along after the prescribed cut of date, 1.5.1989.