SARLA GOEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners 1 to 4 claim to have purchased land measuring 9 bighas and 4 biswas situated in Shahbad Daulatpur, Delhi in June, 1980 whereafter they obtained a sanction for a farm house from the Municipal Corporation of Delhi on 10.07.1984. The sanction was subject to an undertaking on behalf of the petitioners to make available the land required for land acquisition through the process under the Land Acquisition Act, 1984 as a condition of such sanction. The petitioners 1 to 4 claim that they even started a free dispensary on the land in August, 1987.

(2.) A notification was issued under the said Act in respect of a large tract of the same village on 28.04.1995. Soon thereafter, petitioners 5 and 6 claim to have acquired rights in further 3 bighas in May, 1995.

(3.) The petitioners sought the release of the land from acquisition and the said request of the petitioners was acceded to on 06.09.1996 when the order of de-notification was issued. This was primarily on account of the fact that the land in question was sanctioned for a farm house and a policy decision had been taken by the respondents not to acquire the sanctioned farm houses. The notification dated 06.09.1996 de-notifying the land carried the following note :-