ROYAL GARMENTS Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner has filed this writ petition stating that he owns a shop in Yusuf Sarai market from where he is carrying on his business for the last number of years. The shop in question comes in the way of DMRC project and therefore has to be demolished. There are many other shops in the vicinity which too like the shop of the petitioner will be facing similar action. It is stated that the Government of National Capital Territory of Delhi, Land and Building department has issued a circular dated October 25, 2006 which entitles the petitioner to an alternative shop in lieu of the shop which is presently in his occupation.

(2.) IT is submitted by learned counsel for respondent no. 4, namely, Land acquisition Collector (LAC) that the petitioner in order to have the benefit of the policy has to apply to the concerned Land Acquisition Collector of the area who shall examine his entitlement through a Committee which has been constituted under the Chairmanship of Deputy Commissioner (Central District ). Admittedly, thus far the petitioner not made an application to the concerned land Acquisition Collector.

(3.) IN view of the above, let the petitioner apply to the concerned Land acquisition Collector for an alternative shop within three days and upon his doing so, the Committee shall examine his entitlement and pass necessary order within six weeks. With these directions, the petition is disposed of.