- (1.) Despite repeated opportunities, counter-affidavit filed by the respondent is not on record. Therefore, respondent's right to file counteraffidavit is forfeited.
(2.) Vide the present petition, the petitioner is seeking direction to quash the order dated 16.08.2013 vide which the application of the petitioner for allotment of alternative plot in lieu of acquisition of the land of the petitioner was ordered to be rejected on the ground of limitation.
(3.) Vide impugned order dated 16.08.2013, respondent passed order as under: "With reference to the above-mentioned subject, it is to inform you that your case for allotment of alternative plot in lieu of acquired land has been placed before the meeting of Recommendation Committee held on 12.07.2013 and the Committee observed that Shri Ved Ram, the applicant has applied for allotment of alternative plot on 20.07.1990. The land of the applicant was acquired vide Award NO. 6D/SUPP/86-87 on 19.06.1986 and compensation of the same was received by him on 30.01.1990 as per his application form. In view of the notice dated 14.09.1987 the recorded owners whose land was acquired were required to apply for allotment of alternative plot within the period of three months of receipt of the compensation against the acquired land. In the instant case, the applicant failed to apply for alternative plot within 3 months after receipt of the compensation on 30.01.1990 and the case is therefore, time barred, hence REJECTED.";