RAMANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Khasra No. 218, Village Masoodpur, New Delhi is in two parts, that is, Khasra No. 218/1 and Khasra No. 218/2. The Petitioners claim to be owners and occupants of land, which they say forms a part of Khasra No. 218/1.

(2.) The total land of Khasra No. 218 consists of 8 bighas and 15 biswas. A part of this (that is, Khasra No. 218/2) was acquired by an Award No. 2040 dated 2nd December, 1967. The acquired land was also placed at the disposal of the Delhi Development Authority (DDA - Respondent No. 2). Khasra No. 218/1 was not acquired by the Respondents.

(3.) According to the Petitioners, the land in dispute forms a part of Khasra No. 218/1 which was not acquired. But aqcording to the Respondents the land in dispute forms a part of Khasra No. 218/2 and was in fact acquired and possession physically handed over to the DDA. According to the Respondents, the Petitioners have encroached upon this land on the pretext that it falls in Khasra No. 218/1.