MAMAN SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner has prayed for quashing of a decision dated 04.12.2015 taken by the respondent whereby the respondents have decided not to consider the petitioner's pending application.

(2.) Learned counsel for the petitioner submits that the petitioner has obtained the aforesaid decision dated 04.12.2015 only under the provisions of RTI and upon learning about the same, he has preferred the present writ petition seeking a direction inter alia to the respondent to consider his application for allotment of alternative plot. The petitioner also seeks a direction to the respondent to allot him a plot of the size as per his eligibility in accordance with the Rehabilitation Policy, 1961.

(3.) The facts as set out in the petitioner are that on 19.09.1986, 52 bighas of land, in Village Palam, Delhi, in which the petitioner had a 1/24 share, was acquired by the respondent for planned development of Delhi. The possession of the said land was taken from the petitioner on 13.10.1986 and the compensation thereof was paid to him on 22.12.1986. It is the petitioner's case, that after completion of acquisition proceedings, the petitioner submitted an application dated 22.04.1987 for grant of an alternative plot in accordance with the Rehabilitation Policy of 1961 issued by the respondent.