HANS RAJ Vs. UOI

JUDGEMENT

(1.) THE petitioner claims that he was a recorded owner/bhumidar of land in Khasra No.371 to 375/29/1 measuring 14 bighas 4 biswas situated in village Khizrabad, New Delhi; that a Notification dated 2 nd April, 1998 and a declaration dated 20th April, 1998 under Sections 4&6 respectively of the Land Acquisition Act, 1894 was made with respect to the said land and urgency provisions under Section 17(1) of the Act invoked and an award dated 31st March, 2000 made and possession of the land taken on 8 th May, 1998. This writ petition has been filed claiming that the compensation for acquisition of the share of the petitioner had not been paid to the petitioner and seeking mandamus to the respondents DDA and Land Acquisition Collector (LAC) to pay compensation of the share of the petitioner to the petitioner. It has also been pleaded that the petitioner upon approaching the said authorities had been told that the compensation of the share of the petitioner had been received by some other persons. THE petitioner in the writ petition also seeks the relief of directing the LAC to lodge a complaint against the persons who had received compensation of the share of the petitioner.

(2.) NOTICE of the petition was issued and the pleadings have been completed.

(3.) ON 29th April, 2011 the petitioner sought time to make an appropriate application to implead the aforesaid Shri Prem Raj, Shri Beg Raj & Shri Giri Raj who had received the compensation of the share of the petitioner from the LAC.