TEK CHAND SHARMA Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India for quashing the allotments made by the respondents under the 20-Point Programme of the Government of India in village Harevli, Delhi and also for issuance of an appropriate writ, order or direction in the nature of mandamus directing the respondents to perform their duties in accordance with law.of Delhi & others

(2.) Respondent No. 2 Delhi Administration issued an order dated 18-8-1982 under Rule 178 (2) of the Delhi Panchayat Raj (Amendment) Rules, 1976, whereunder some guidelines were framed for purposes of alloting lands in village Harevli Subsequently, the aforesaid order was amended in a meeting held by the Lt. Governor on 3-9-1986 in the presence of the Executive Councillor and other officials, wherein it was provided that a Committee should be formed of the Block Development Officer, Tehsildar and the Village Pradhan who would receive the applications which would be invited after due publicity and the limit of Rs. 7501- as income of the allottee was sought to be raised to Rs. 1200!- per month.

(3.) About 216 allotments of plots have been made in village Harevii, and in this petition challenge is made to these allotments. The grievance of the petitioners against these allotments is two-fold viz. :-