RAM KUMAR Vs. DELHI DEVELOPMENT AUTHORITY AND ANR

JUDGEMENT

(1.) The petitioner, whose land was compulsorily acquired, in 1992, under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as "the Land Acquisition Act"), is, as per the information stated to be available on the website of the Delhi Development Authority (DDA), being allotted an alternative plot in Narela. Prior thereto, however, the petitioner had, in 1992 itself, been paid compensation, in lieu of the said acquisition of his land, as per the statutory mandate of the Land Acquisition Act. By this writ petition, the petitioner prays that the DDA be directed to allot him an alternative plot, measuring 250 square yards, at Dwarka, instead of Narela, "at the rate commensurate with the rate at which the petitioners land was acquired". In other words, the petitioner's grievance is directed against (i) the rate at which the alternative plot is being allotted to him, and (ii) the situs/location of the alternative plot, with the petitioner asserting that he is entitled to an alternative plot at Dwarka, rather than at Narela.

(2.) The two questions which arise for consideration, before this Court, in this writ petition are, therefore, clearly, capable of delineation thus:

(3.) With the above prefatory background, I proceed to allude, in some more detail, to the relevant facts.