HARISH KOHLI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition seeks quashing of the section 4 notification and the section 6 declaration issued under the Land Acquisition Act, 1894 (hereinafter referred as the "said Act") in respect of the lands of the petitioners.

(2.) The facts of the present writ petition are enunciated as below:-

(3.) On 05.04.1999, a notification under section 4(1) of the said act was issued indicating that the land stated therein was likely to be acquired by the Government of Delhi for a public purpose, namely, construction of Raja Garden flyover and Right way of Intersection. The said notification also mentions that the Lieutenant Governor of Delhi was satisfied that the provisions of section 17 of the said Act were applicable to the land mentioned in the said notification and that he was pleased, under section 17(4), to direct that all the provisions of Section 5A of the said act would not apply.