Sudesh Bala vs Govt Of Nct Delhi & Anr.
2018 Latest Caselaw 5223 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: August 30, 2018
+      W.P.(C) 8684/2018
       SUDESH BALA                                      ..... Petitioner
                       Through:        Mr. Deepak Khosla, Advocate

                          Versus

       GOVT OF NCT DELHI & ANR.             ..... Respondents
                    Through: Mr. Yeeshu Jain, Standing Counsel
                              with Ms.Jyoti Tyagi, Advocate
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Impugned order of 16th October, 2017 (Annexure P-1) rejects petitioner's application for allotment of alternate plot in lieu of acquired land on the ground that the following requisite documents have not been furnished:-

(i). Affidavit

(ii). Complete revenue record

(iii). Ownership status

(iv). R.D.(Relinquishment Deed)

2. Counsel for petitioner submits that on the last date of hearing, copy of Minutes of Meeting of the Recommendation Committee held on 17 th September, 2014 was handed over to respondents' counsel to clarify as to how the impugned order can be justified, as the Recommendation Committee had recommended the case of petitioner for allotment of alternate plot way back in the year 2014.

3. On behalf of respondent, it is maintained that the requisite documents, as afore-noted, have not been supplied and therefore, the competent authority has rejected the case of petitioner. On the other hand, petitioner's counsel maintains that aforesaid documents were appended to the application seeking allotment of alternate plot.

4. Without going into this aspect any further, it is deemed appropriate to dispose of this petition with direction to respondent to reconsider petitioner's application (Annexure P-3) after the aforesaid documents are supplied by petitioner within three weeks from today. Upon receipt of such documents, petitioner's application (Annexure P-3) be considered by respondent within twelve weeks and its fate be made known to petitioner within three weeks thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

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

(SUNIL GAUR) JUDGE AUGUST 30, 2018 r