BALESHWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ' The order dated 8.7.1992 passed by S.N. Kapoor, Additional District Judge, Delhi rejecting the application of the petitioner for review is under challenge in this petition under Article 227 of the Constitution of India.

(2.) Petitioner's property was acquired for public purpose by virtue of notification issued under Section 4 of the Act on 23.1.1965. Declaration under Section 6 was made on 13.1.1969. Collector, Land Acquisition made his award No.50-A/69-70 much prior to 30.4.1982.

(3.) Reference was sought by the petitioner. The reference court madeitsawardon29.10.1987.