Jai Bhagwan And Anr. vs Land And Building Department
2018 Latest Caselaw 5179 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Date of Order: August 29, 2018
+      W.P.(C) 6225/2018
       JAI BHAGWAN AND ANR.                     ..... Petitioners
                     Through: Mr. N.S. Dalal and Mr. Amit
                              Dhankhar, Advocates
                Versus

       LAND AND BUILDING DEPARTMENT            ..... Respondent
                    Through: Mr. Yeeshu Jain, Standing Counsel
                             with Ms. Jyoti Tyagi, Advocate
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

(ORAL)

1. Impugned order of 29th September, 2017 (Annexure P-1) rejects petitioners' application for allotment of alternate plot in lieu of acquired land on the ground that the requisite documents have not been supplied.

2. Learned counsel for petitioners draws attention of this Court to a copy of petitioners' letter of 30th June, 2017 (Annexure P-5) to show that the requisite documents have been supplied to respondent. It is also submitted on behalf of petitioners that if there is still any deficiency, then the documents sought would be furnished to respondent.

3. At this stage, learned counsel for respondent points out that copy of petitioners' Aadhaar Card and Identity Card duly attested by a gazetted officer is also required to be furnished by petitioners. Learned counsel for petitioners submits that the needful would be done within four weeks from today.

W.P.(C) 6225/2018 Page 1

4. In the facts and circumstances of this case, it is deemed appropriate to set aside the impugned order while subjecting petitioners to cost of rupees ten thousand to be deposited with the Prime Minister's National Relief Fund within a period of four weeks from today. After the receipt of deposit of costs is produced by petitioners before the respondent, petitioners' application be reconsidered by respondent within a period of sixteen weeks. The fate of the said application be made known to petitioners within two weeks thereafter, so that petitioners may avail of the remedies as available in law, if need be. It is made clear that if there is any deficiency, it be communicated to petitioners within two weeks, so that petitioners can make good the deficiency and supply the requisite documents within four weeks thereafter.

5. With aforesaid directions, this petition is disposed of.

                                                      (SUNIL GAUR)
                                                         JUDGE
AUGUST 29, 2018
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W.P.(C) 6225/2018                                                        Page 2