MUNILAL Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) The challenge in these connected writ petitions is to the validity of acquisition proceedings which have been initiated by the issuance of Notifications under Section 4 of the Land Acquisition Act on 5th and 25th November, 1980.

(2.) The main arguments have been addressed in Civil Writ Petition No. 426 of 1981. with regard to the validity of Notification under Section 4 of the Act and, therefore, it is necessary to advert to the facts in this case in some detail. The facts of the other cases are similar to Civil Writ Petition No. 426 of 1981. except the date of the Notification and the villages in respect of which the said notification under section 4 has been issued.

(3.) The undisputed facts are that the land of the petitioner Munni Lal is situate in village Satbari. There is in existence a Master Plan of Delhi which came in to effect on 1st September, 1962 under the provisions of the Delhi Development Act. The said Master Plan covers the whole of the Union Territory of Delhi and indicates the land use therein. According to the Master Plan, village Satbari is shown in the agricultural green belt an,d is outside the urbanizable limits. The land therein can be used for agricultural and allied purposes and certain uses such as places of worship, school, library etc. are also permitted after obtaining approval from the specified Authorities.