SANDEEP KAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition filed by the petitioners under Article 226 of the Constitution of India, following prayers are made:

(2.) As would be clear from the aforesaid prayers, primary contention raised in the writ petition is that Notification Dated 13th November, 1959 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as `the Act') did not cover the land of the petitioners comprising Khasra Nos.3984/2500/1934/1, measuring 2 Bighas 15 Biswas, situate in the revenue estate of village Basai Darapur, Tehsil Patel Nagar, West District, New Delhi, corresponding to Municipal Property Nos.WZ-90, WZ-92A, WZ-92B and WZ-92C Raja Garden and thus all subsequent proceedings in relation to this land are null and void and of no effect.

(3.) The petitioners claim themselves to be the owners of the aforesaid land which they purchased vide registered sale deeds, particulars of which are given in para 6 of the writ petition supported by documentary evidence.