Ripu Daman Malik vs The Secretary, Land & Building ...
2014 Latest Caselaw 6621 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Judgment delivered on 9th December, 2014

+                                W.P.(C) 8682/2014

       RIPU DAMAN MALIK                                    ..... Petitioner
                   Represented by:             Ms.Jyoti Bajaj and Ms.Bindu
                                               Verma, Advs.

                           Versus

       THE SECRETARY, LAND & BUILDING DEPTT.
       (ALTERNATIVE CELL)                      ..... Respondent
                    Represented by: Mr.Yeeshu Jain, Adv.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (ORAL)

C.M.No.19972 /2014 (Exemption)

Exemptions allowed, subject to all just exceptions. The application stands disposed of.

W.P.(C) 8682/2014

1. Learned counsel appearing on behalf of the petitioner submits that

land of the petitioner was acquired on 10.04.1979 and accordingly the

petitioner received the compensation for the same. Under the scheme, the

petitioner applied for alternative plot on 17.04.1989 but till date petitioner is

not aware what is the status of the said application.

2. To this effect, on 29.03.1993 the petitioner sent a legal notice to

know the status of her application; however, there is no response from their

end. Lastly, on 09.09.2014 again petitioner sent a legal notice to know the

status of her application dated 17.04.1989, however, till date no response

has been received.

3. Keeping in view the averments made in the instant petition and

submission of the learned counsel for the petitioner, the respondent is

directed to communicate with the petitioner and let her know about the

status of her application dated 17.04.1989 for allotment of alternative plot

within four weeks from the receipt of this order.

4. In view of the above, the petition is allowed.

SURESH KAIT (JUDGE) DECEMBER 09, 2014 mr