MADHAVI DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner, Ms. Madhavi Devi, claims that she had purchased 200 square yards of land bearing plot No. 273 in khasra No. 46 in village Kondli on 18th april, 1974 for Rs. 1,500/-on the basis of power of attorney executed by the recorded bhumidar. The land in question was already acquired land under the land Acquisition Act, 1894 vide award No. 84/a/72-73.

(2.) THE petitioner on 30th June, 1981 and again on 19th October, 1981 filed an application for allotment of alternative land. She made a statement that a claim had been made by her for payment of compensation for the acquired land.

(3.) BY letter dated 13th June, 1986, the petitioner's husband was informed that the case for alternative land has been rejected since the land acquired was less than 1 bigha.