GOVERNMENT OF NCT OF DELHI Vs. RENU AGGARWAL

JUDGEMENT

(1.) C.M. APPL. No. 8835/2016 (Delay in filing)

(2.) It is the case of the appellant that vide notification dated 21.03.2003 under Sec. 4 of the Land Acquisition Act, 1894, the land falling in Village Barwala, Delhi was acquired by the Government for public use. Pursuant to the aforesaid notice, Award No. 12/05-06 was announced on 05.08.2005 and the land in question was transferred to the government department on 06.10.2005. Thereafter, on 23.07.2010, compensation was paid to the respondent. Further, on 14.11.2011, respondent applied for allotment of alternative plot but the appellant/GNCTD refused to accept the said application and returned the same with an endorsement "cannot be accepted" as the same was filed beyond the period of one year post from the date of receipt of compensation.

(3.) Thereafter, the respondent made a representation dated 29.02.2012 to the appellant/GNCTD but there was no action taken and thereby the respondent filed a writ petition being W.P.(C) 2509/2012 in this court which was disposed of on 18.02013 directing the appellants to re-consider the application of the respondent. Pursuant to the order dated 18.02013 a Recommendation Committee was formed which came to the conclusion that the application of the petitioner was beyond the period of limitation.