JAI PRAKASH TYAGI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT

(2.) PETITIONER's land in Village Bharoula, Delhi (North Zone) was acquired by issuance of notifications under Sections 4 and 6 of the Land Acquisition Act for the planned development of Delhi. The PETITIONER putforth his claim for allotment of an alternative plot of land. The Delhi Administration recommended for allotment of plot of 400 sq.mtr. in lieu of the PETITIONER's land acquired by the Government. By the letter dated 12.5.1992 the respondent offered to the PETITIONER to allot a plot measuring 209 sq. mtr in Narela resettlement scheme on payment of provisional rate of Rs. 715.00 per sq. mtr. Thereafter, by the letter dated 18.1.1993 the respondent offered to the PETITIONER a plot measuring 334 sq. mtr. in Narela resettlement scheme at a provisional rent of Rs. 1550.60 per sq. mtr. The PETITIONER deposited Rs. 5,000.00 only by way of earnest money as demanded by the respondent vide letter dated 20th April, 1990 (Annexure B). The contention of the PETITIONER is that he is entitled to a plot in Shalimar Bagh or Pitampura or Rohni at the price prevailing in 1982 or 1986. Similar dispute was also agitated before a Full Bench of this Court in Ramanand v. Union of India and Ors., AIR 1994 Delhi 29 and the Full Bench laid down the following principles :