YASHBIR SINGH Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) THE land of the petitioner is sought to be acquired under the provisions of the Land Acquisition Act, 1894( hereinafter referred to as ,,the Act). THE petitioner wanted to set up a retail outlet dealership of M/s Hindustan Petroleum Corporation Ltd. (hereinafter referred to as ,,HPCL) on his land and applied for the said purpose to the HPCL. THE LOI was issued on 17.08.2004 to the petitioner and an enquiry was made about the status of the land of the petitioner by the HPCL. On 26.10.2004, it was informed by the LAC that the land was free from notification under Sections 4 and 6 of the said Act. Pursuant to this, the petitioner was required to deposit the land conversion charges, which was deposited on 01.12.2004.

(2.) UNFORTUNATELY, for the petitioner prior to the deposit of the said amount and certain other communications, on 04.11.2004 a notification under Section 4 of the said Act was issued seeking to acquire the land of the petitioner and certain other persons located in Village Bamnoli for the planned development of Dwarka Phase-II.

(3.) THE present petition is now filed by the petitioner aggrieved by the communication dated 20.12.2010 informing the petitioner that the case of the petitioner for de-notification was placed before the De-notification Committee in its meeting held on 20.05.2010 and the Committee did not recommend the case for de-notification and the matter may be treated as rejected and closed.