BHOLA DATT SHARMA Vs. G K MARWAH

JUDGEMENT

(1.) The petitioner has filed the present contempt petition seeking a direction against the respondent-DDA to allot a plot No.A-19, Kalkaji Extension Residential Scheme, admeasuring 160 Sq.mtrs. to the petitioner at the rate prevalent in the year 1978 and the possession of the same to be given to the petitioner.

(2.) The petitioner had initially applied for allotment of alternative plot under the scheme of "Large Scale Acquisition Development and Disposal of Land in Delhi 1961", which was rejected by the Delhi Administration. The petitioner thereupon filed a writ petition bearing No.C.W.P.No. 1478/84, which was decided on 19.9.1984. It would be worthwhile to re-produce the order passed by the Division Bench while disposing of the said writ petition.

(3.) As the plot was not allotted to the petitioner despite the directions given in C.W. No. 1478/84, the petitioner filed CCP.85/85 titled Bhola Dutt Vs.Secretary Land & Building and Anr. The said CCP was disposed of by the Division Bench passing the following order.