DHARAM PAL Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) BY this petition, the petitioners are seeking the implementation of a policy of the Delhi Administration to allot alternative residential plots in lieu of land compulsorily acquired for the planned development of Delhi. The relevant facts are as follows:-

(2.) TO begin with, four brothers, namely, Harphool, Lakhi Ram, Ram nath and Indraj, jointly owned agricultural land measuring 14 bighas 5 biswas situated in revenue estate of village Nangloi, Delhi. On 4th March, 1963, this land was notified under Section 4 of the Land Acquisition Act, 1894 and, ultimately, on 4th March, 1967, award No. 1957, inter alia, pertaining to this land was announced and compensation awarded by the land Acquisition Collector was received by all the four brothers. On 11th august, 1973, one of the brothers, Harphool died. He bequeathed all benefits arising out of the aforesaid land in favour of two of his nephews, namely, dharam Pal and Jai Pal, both of whom are the sons of his brother Indraj. Consequent upon this, even the compensation assessed later on by the court towards the late Harphool's share was paid to them.

(3.) ON 8th August, 1986, the second petitioner Jai Pal relinquished his share in the inheritance received under the aforesaid Will of his uncle harphool in favour of the other co-legatee, namely, Dharam Pal, i. e. , the first petitioner before us.