RUPENDRA GREWAL Vs. V C DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PETITIONER seeks a direction to the respondent DDA to allot alternative site to him after demise of his father in view of the general policy regarding allotment by the respondent after demolition of automobile workshop of his father in 1967.

(2.) THE petitioner has asserted that his father Sh. Ajaib Singh was in occupation of land measuring 378 sq. yards and another piece of land measuring 170 sq. yards for commercial use thus having total 548 sq. yards at Upper Bela Road, New Delhi since 1955 after being displaced from West Pakistan. According to the petitioner his father started a motor workshop under the name and style of M/s. Ajvendra Motor Works, Bela Road, New delhi. The workshop of the father of the petitioner was demolished by respondent on 17th June, 1967 and a demolition slip No. 25 dated 17th June, 1967 was issued in the name of the father of the petitioner after completion of the eviction proceedings under the Public Premises Act.

(3.) THE petitioner contended that in accordance with letter dated 10th september, 1978 regarding allotment of alternative plot in Mayapuri, the executive officer required documentary evidence. By another letter dated 13th august, 1990 the coordinating officer demanded arrears of outstanding damages of Rs. 3,979. 65/ -. According to the petitioner pursuant to letter dated 13th august, 1990 an amount of Rs. 3,980/- was deposited by his father by receipt no. 242029 vide book no. 2421 on 20th August, 1990.