HARSH KUMAR Vs. DISTRICT MAGISTRATE NORTH

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-

(2.) Learned counsel for the petitioner submits that the petitioner is a Bhumidar in Khasra No.64/10 min (1-00) in the Revenue Estate of Village Prahladpur Bangar, Delhi.

(3.) By the Notification dtd. 27/10/1999 issued under Sec. 4 of the Land Acquisition Act, 1894 read with Sec. 17(1)(a) of the said Act, invoking the emergent provisions, the land of the petitioner along with other land admeasuring a total of 2975 bigha 09 biswa situated at the Revenue Estate of Prahladpur Bangar, Delhi was notified for acquisition.