NARESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed seeking a declaration that acquisition of petitioner's land admeasuring 1 bigha in Village Siraspur has lapsed.

(2.) Admittedly, Section 4 notification under Land Acquisition Act with regard to the land in question had been issued in 1989 and declaration under Section 6 of the said Act had been issued in 1990. Even the award with regard to the land in question had been passed in 1992.

(3.) Consequently, the present petition filed after a lapse of more than thirty years is barred by gross delay and laches.