Jagdish Singh Bhatia vs The Secretary, Land & Building ...
2014 Latest Caselaw 6302 Del

$~33
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Judgment delivered on: 28th November, 2014

+                          W.P.(C) No. 8261/2014

        JAGDISH SINGH BHATIA                                   ..... Petitioner
                      Represented by:          Ms. Jyoti Bajaj, Advocate.

                           Versus

        THE SECRETARY, LAND & BUILDING DEPTT.
        (ALTERNATIVE CELL)                        ..... Respondent
                     Represented by: Mr.Yeeshu Jain and Ms.Jyoti
                                     Tyagi, Advocates.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CM No. 19194/2014 (for exemption)

Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. W.P.(C) 8261/2014

1. Vide the instant petition, the petitioner seeks directions thereby

directing the respondent to allot an alternative plot to the petitioner in lieu of

the acquired land.

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

petitioner's land was acquired by the respondent and award thereto was

passed on 11.11.1985. Thereafter, the petitioner applied for allotment of an

alternative plot vide application dated 25.07.1986, however, till date there is

no response from the respondent as to what is the status of the

aforementioned application.

3. Accordingly, the petitioner sent a legal notice dated 07.05.2012 to the

respondent asking the status of the aforementioned application for allotment

of an alternative plot in lieu of the acquired land. Despite, there is no

response from the respondent side till date.

4. Keeping in view the relief sought for in this petition, I direct the

respondent to inform the petitioner about the status of the aforesaid

application dated 25.07.1986 within a period of two weeks from today.

5. Accordingly, the instant petition is allowed.

6. A copy of this order be given dasti to the learned counsel for the

parties.

SURESH KAIT (JUDGE) NOVEMBER 28, 2014 sb