- (1.) This is a writ petition directed against the respondents for issuance of a direction for allotment of an alternate plot in lieu of acquired land. In effect, the writ petition has been directed against the communication dated 23.07.2014, issued by the respondents.
(2.) A perusal of the said communication would show that the only ground, on which the petitioner's application for being allotted an alternate plot has been rejected, is that, his name did not get reflected as a "recorded owner" in the revenue record since, mutation was not carried out. For this purpose, the respondents relied upon the following provision made in the guidelines formulated by respondent no.1 i.e. Govt. of NCT of Delhi, for allotment of alternate plots: "....1. For awards announced pre 3.4.1986 land should have been purchased prior to issue of notification u/s 4 of Land Acquisition Act and mutation must have carried out in their names...."
(3.) The petitioner being aggrieved preferred the instant writ petition, under Article 226 of the Constitution.;