MIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, who are the legal heirs of late Shri Mir Singh are invoking the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India, 1950, inter alia seeking directions against the respondents to pay enhanced compensation for the land belonging to late Shri Mir Singh, which stood acquired vide Award No. 17/89-90, along with all the statutory benefits which were awarded to the other co-owners in respect of the acquisition of the said jointly-owned land.

(2.) The petitioners have claimed the following reliefs in the instant writ petition: -

(3.) Shorn of unnecessary details, Sh. Mir Singh along with Sh. Rattan Lal, Sh. Mange Ram and Sh. Balwant Singh were the co-owner of a parcel of land measuring 64 Bigha 14 Biswa[Khasra Nos. 61//1(4-8), 2(4-08), 9(4-16), 10(4-16), 11(4-16), 12(4-16), 18/2(1-12), 61/19(4-16), 20(4-16), 21(3-19), 23(1-14), 22(2-16), 23(1-04), 24/1(0-6), 28(0-5), 29(0-4), 62//16(4-09), 24/2(1-03), 25(4-09), 64//5 (0-10) and 65//1(0-3), 249/1(5-12).], situated in the Revenue Estate of Village Dhul Siras, Delhi. In the aforementioned land, each of them had 1/4th share. It is also borne out from the record that Sh. Mir Singh along with Sh. Rattan Lal, Sh. Mange Ram and Sh. Balwant Singh were co-owners of the land admeasuring 13 bigha 14 biswa [Khasra Nos. 62/6 (4-9), 7(4-16) and 15(4-9)], situated in Revenue Estate of Village Dhul Siras, Delhi, and each had 1/5th share.