MUKESH NAGAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present writ petition has been filed on behalf of the Petitioner- Mr. Mukesh Nagar under Article 226 of the Constitution of India challenging the impugned order dtd. 18/7/2024 passed by the learned Land Acquisition Collector (hereinafter, the 'LAC'), L.M. Bandh, Shastri Nagar, Delhi. Vide the said order the LAC dismissed the application filed by the Petitioner seeking enhanced compensation for acquisition of his land falling in Khasra No. 583/196(5-05).

(3.) The Petitioner's land situated in Khasra No. 583/196 (5-05) was acquired by the DDA vide Award no. 28-B/1970-71, Village Khichripur, Shahdara Circle, Delhi.