CHANDER BHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to notification No. F- 10(30)/96/L&D/L.A/13417 dated 13th December, 2000 issued under Section 4 of the Land Acquisition Act, 1894 (for short the Act) in respect of the land owned by the Petitioner comprising of Khasra No. 55/5 (4-11) situated in Village Dhul Siras, New Delhi.

(2.) In terms of Section 4 of the Act, the notification was published in the Official Gazette on 13th December, 2000 and in two newspapers circulated in the locality on 21st December, 2000. The Petitioner has annexed with the writ petition a photocopy of the Official Gazette and the publication made in the Hindustan Times of 21st December, 2000. A perusal of the Official Gazette shows that the notification was issued in respect of the land of the Petitioner, that is, Khasra No. 55/5 (4-11). However, the newspaper publication shows that the notification was issued, inter alia, in respect of land bearing Khasra No. 55/4 (4-11). In other words, according to the Petitioner, as per the newspaper publication, his land being Khasra No. 55/5 (4-11) was not notified under Section 4 of the Act. The Petitioner seeks to take advantage of this discrepancy between the publication in the Official Gazette and the publication in the newspaper.

(3.) At this stage, it may be mentioned that both the Official Gazette and the newspaper publication state that a map showing the boundaries of the land covered by the notification is available for inspection in the office of the Land Acquisition Collector (South/West), Delhi. There is no averment made by the Petitioner that the map did not include his land, that is, Khasra No. 55/5 (4-11).