TEK CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking quashing of notification bearing No.F(II) (17)/91-L&B/LA/6518 dated 18.4.1995, under Section 4 read with Section 17(4) of the Land Acquisition Act as well as the declaration under Section 6 dated 26.4.1996 and Award No.1998-99 dated 24.4.1998, in respect of the petitioner's lands situated in Khasra Nos.42/3 min (1-02), 42/8 min (3-10), Khasra No.42/13 min (3- 10) admeasuring 8 Bighas & 14 Biswas, situate at village Sahibabad, Dalautpur, Delhi.

(2.) The petitioner was the owner/Bhoomidar of the lands in question. Petitioner also seeks a writ of mandamus and prohibition, directing the respondents not to interfere with his possession and occupation of the property.

(3.) Petitioner's case in the writ petition is that the acquisition of other lands in Sahibabad Daulatpur by the aforesaid notifications, have been challenged in CwP No. 3938 of 1996, Prahalad Vihar Residents Association vs. Union of India and others, CwP No.3534/1998 Tricolor Hostels Ltd. vs. Union of India and others. In the aforesaid writ petitions, maintenance of status quo has been directed.