GANESH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Ganesh Chand along with Karam Chand and Smt. Vidya Wanti submitted a petition under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') to the Land Acquisition Collector, Tis Hazari, Delhi, on 10th June, 2002, praying that their case be referred to the Court of the Learned Additional District Judge, Delhi for enhancement of the compensation awarded to them by the Collector. In this application it was further stated that they had filed a representation on 24th August, 2001 as they were illiterate persons and ignorant of law. Thus, justice should be done to them by granting the benefit prayed for.

(2.) However, the following paragraphs of the said representations are relevant for the purposes of determining the controversy:-

(3.) This request of the petitioners was declined by the order passed by the Land Acquisition Collector, North Delhi vide his order dated 29th April, 2003 which again reads as under:-