NARAYAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions raise common question of lawand are, therefore, disposed of by one judgement.

(2.) The Delhi Administration issued a notification under Section 4(1)read with Section 17(1) of the Land Acquisition Act on 13/02/1981proposing to acquire Land measuring Bighas 848 and Biswas 09 from VillagePooth Kalan for a public purpose of construction of a supplementary drain.After the notification under Section 9 of the Act, the possession of the land inquestion was taken over by Delhi Administration. This supplementary drainwas to be constructed for the benefit of the resident of Rohini ResidentialScheme, the biggest residential scheme in Asia. The acquired land was handedover to Irrigation & Flood Control Department of Delhi Administration.

(3.) According to the petitioner, the original purpose of constructionof a supplementary drain was given up by Delhi Administration before theaward was made and the land in question was handed over to the D.D.A. andthe D.D.A. is developing the land for various purposes under planneddevelopment of Delhi.