Virender Singh & Anr. vs Land & Building Department
2014 Latest Caselaw 4655 Del

$~14, 15, 18 and 23
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                         Judgment delivered on: 19th September, 2014

+       W.P.(C) 6305/2014

VIRENDER SINGH & ANR.                          ..... Petitioners
                  Represented by: Mr. N.S. Dalal and Mr. Devesh
                  Pratap Singh, Advs.

                        versus


LAND & BUILDING DEPARTMENT                      ..... Respondent
                  Represented by: Mr. Yeeshu Jain, Adv.
AND
+       W.P.(C) 6306/2014

SHRI KIRISHAN                                                 ..... Petitioner
                                 Represented by: Mr. N.S. Dalal and Mr. Devesh
                                 Pratap Singh, Advs.

                        versus
LAND & BUILDING DEPARTMENT                         ..... Respondent
               Represented by: Mr. Yeeshu Jain, Adv.
AND
+   W.P.(C) 6321/2014

SURJI @ SURAJ MAL                                             ..... Petitioner
                                 Represented by: Mr. N.S. Dalal and Mr. Devesh
                                 Pratap Singh, Advs.

                        versus
LAND & BUILDING DEPARTMENT                               ..... Respondent
                                 Represented by: Mr. Yeeshu Jain, Adv.


W.P.(C) Nos.6305, 6306, 6321 and 6331 of 2014                         Page 1 of 3
 AND

+       W.P.(C) 6331/2014

ISHWAR SINGH                                            ..... Petitioner
                                 Represented by: Mr. N.S. Dalal and Mr. Devesh
                                 Pratap Singh, Advs.

                        versus


LAND & BUILDING DEPARTMENT                      ..... Respondent
                  Represented by: Mr. Yeeshu Jain, Adv.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Vide the present batch of petitions, petitioners seek directions thereby directing the respondent to decide the application of the petitioners for allotment of alternative plot bearing reference nos. F.32 (71)/60/87/L&B/Alt, F.32(71)/61/87/L&B/Alt, F.32(71)/62/87/L&B/Alt and F.32 (71)/59/87/L&B/Alt respectively all dated 30.03.1988.

2. Earlier, similar issue came before this court in number of matters. Accordingly, respondents were directed to decide the applications of the petitioners for allotment of alternative plots as per the seniority.

3. Accordingly, petitioners shall give details in their respective affidavits of their applications whereby seeking allotment of alternative plot. On filing the affidavits, the applications, if already submitted, shall be duly processed by the respondent / Govt. of NCT of Delhi on maturity of their turn, computed from the date of submission of the applications or as per their policy, in case the policy provides otherwise.

4. It is hereby made clear that the petitioners shall not be entitled to any out of turn consideration for their applications. Accordingly, scrutiny shall be completed within a period of 12 weeks from the date of submission of the affidavits in terms of this order, provided the turn of the concerned petitioner is matured for such consideration.

5. The objection, if any, shall be communicated within two weeks on completing the scrutiny and the deficiency, if any, shall be removed within four weeks thereafter. The final decision on the applications seeking allotment of alternative plot shall be taken by the respondent within a period of 12 weeks of the deficiency being removed in all respect and shall be communicated to the persons concerned within two weeks thereafter.

6. If the respondent finds the petitioners eligible for allotment of alternative plot, the respondent will recommend the same to the Delhi Development Authority.

7. Accordingly, instant petitions are allowed on above terms.

SURESH KAIT, J SEPTEMBER 19, 2014 jg