MADAN LAL MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition impugnes the validity of notifications under Section 4, Section 6, and Sections 9 and 10 of the Land Acquisition Act. Section 4 notification was issued on January 23, 1965; and Section 6 notification was issued on December 7,1966, and Sections 9 and 10 notifications on March 16, 1978 respectively. No award was made in respect of proposed acquisition of the said land within the statutory period.

(2.) Petitioner filed his claims and objections on April 10, 1978, before the Land Aquisition Collector, reserving his legal rights and without prejudice of notice under Section 55 of the Delhi Development Act. Petitioner submitted that after the issuance of notification under Section 6 he served a notice on the respondents on November 9, 1977 under Section 55 of the Delhi Deveploment Act, 1957, as he was entitled to get the land released from compulsory acquisition under Sub-Section 2 of Section 55. The respondents have received the said notice under Section 55 on November II, 1977.

(3.) The main question for decision in this writ petition is, whether, the petitioner is entitled to gel his land released from compulsory acquisition. Section 55 of the Delhi Development Act, 1957, reads as follows :