GAJENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Factual details of the matter are in a narrow canvass. For this reason the issue involved is also limited. While scanning through the facts, the issue shall also get surfaced. Therefore, it would beapposite to do the exercise of narrating the facts in the first instance.

(2.) Petitioners claim themselves to be the owners of agricultural land comprising Khasra No. 2645 /1896 /1353 (old) 779 (new) in the revenue estate of Mehrauli, Delhi Administration. In fact, the father of the petitioners, who came to Delhi after partition of the country in 1947, purchased this land in a public auction. The property at that time was an evacuee property.

(3.) Vide Notification dated 13.11.1959 issued under Section 4 of the Land Acquisition Act (hereinafter referred to as the 'Act') vast tract of land came to be acquired. The land, subject matter of this Notification, measured 34070 acres. This land was marked with block numbers A to T and A in the selected map and the description was given in Annexure-1. However, certain categories of land were excluded from acquisition and description of this exclusion can be found from the Notification dated 13.11.1959, itself which is as under: