MANJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Mr. Manjeet Singh, claims that he is a 1984 riot victim and is entitled to compensation of Rs. 60,000/- on account of damage caused to his accommodation and household articles in the village Johripur.

(2.) GOVERNMENT of NCT of Delhi in their counter affidavit have stated that the petitioner had made an application for allotment of accommodation as a 1984 riot victim in the year 2004. The said application was considered but was rejected as scheme for allotment of alternative accommodation was not in operation at that belated stage.

(3.) LEARNED counsel for the petitioner submits that the petitioner had made a complaint to the police on 12th November, 1984 and had obtained a letter from the village Pradhan dated 31st May, 1986. She further states that one Mr. Dula singh, who was residing in the same property was allotted a house in Madipur in 1994.