SARDAR GURCHARAN SINGH DECD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the writ petition for the following reliefs:

(2.) Mr. Mukul Rohtagi learned Sr. Counsel for the petitioner submitted that the petition was confined only in respect of relief No. 5. Learned Senior Counsel for the petitioner fairly submitted that 4815.33 sq. yds. of land was acquired by the Government of India and that was challenged in the writ petition. The Government released 1694.925 sq. yds. and according to learned Sr. Counsel what remained under acquisition is 3120.40 sq. yds.

(3.) The learned Sr. Counsel submitted that whatever be the result of the earlier Writ Petition No. 2908 of 1985 when the Government acquired 3120.40 sq. yds. of land, as per the policy of the Government framed in 1961 to allot alternative land to the persons from whom the land was acquired, they are allotted a particular piece of alternative land that may be chosen by the Government. As per that policy the petitioner is entitled to allotment of land on the basis of the acquisition of 3120.40 sq. yds. of land.