MOORTI DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner has sought quashing of letter dated 22.04.2013 vide which she was informed that the Recommendation Committee in its meeting held on 28.03.2013, had rejected her case for grant of an alternate plot on the ground that the application submitted by her was time barred and had not been submitted within the stipulated period of three months from the date of receipt of compensation.

(2.) Mr. Dahiya, learned counsel for the petitioner submits that the petitioner's mother Smt. Sudha was the recorded owner of land measuring 12 bigha 13 biswas, comprising in Khasra No. 81/1(4-10), 93/2(1-09), 99(4-16), 103/2(0-12) & 109/2(1- 06), situated in the revenue estate of village Sahupur, Delhi. He submits that the petitioner's mother gifted the aforesaid land in favour of her two daughters including the petitioner by way of a registered gift deed dated 11.03.1983. He further submits that the said land was subsequently acquired by way of notification under Section 4 of the Land Acquisition Act on 27.01.1984 which was followed by an award dated 01.09.1986. The petitioner received thereafter the amount of compensation on 16.01.1987.

(3.) Mr.Dahiya submits that the petitioner, being eligible to apply for an alternate plot in accordance with the rehabilitation policy dated 02.05.1961 of the respondents, submitted an application seeking alternate plot on 006.1988 which was received in the office of respondent. He submits that the application remained pending for over twenty years and vide letter dated 009.2008, the petitioner was asked by the respondent to submit further documents, which were duly submitted by her along with her reply dated 15.10.2008. He further submits that even after receipt of the said documents, the respondent raised some further queries and the petitioner had duly answered the same vide letter dated 30.10.2012.