KHEM CHAND Vs. UOI

JUDGEMENT

(1.) Vide the present application, the respondent no.1 seeks direction thereby to dismiss the Writ Petition No. 7202/2001 as being abated due to death of the petitioner Sh. Khem Chand.

(2.) The writ petition was filed by the attorney of the petitioner for the possession of the land in question. Since no vacant land was available, to satisfy the verified claim of the petitioner, the petitioner was offered to settle for monetary compensation but he declined the same and asked for the allotment of land in the alternative. The respondents had been exploring possibilities, since no vacant land was reported to be available, a possibility was being explored, to allot land after getting the same vacated from the unauthorized occupation.

(3.) Learned counsel appearing on behalf of the applicant/respondent no.1 submits that in pursuance of the Order dated 27.03.2012 for allotment of the alternate land to the Petitioner in Village Jaitpur, the matter was examined afresh to explore the feasibility for the allotment of agricultural land to Sh. Khem Chand. However, after scrutiny of old record afresh, it was noted that Sh. Khem Chand had executed an irrevocable Power of Attorney in favour of Sh. Hari Chand back in the year 1979. At that point of time, Sh. Khem Chand was residing at House No. 21, B.K. Dutt Colony, Lodhi Road, New Delhi and his brother Sh. Jagdish was residing in House No. 583 Aliganj, Lodhi Road, New Delhi.