GOVERNMENT OF NCT OF DELHI Vs. VIDYAWATI

JUDGEMENT

(1.) The appellant is aggrieved by a judgment and order dated 1 st September, 2003 passed by a learned Single Judge allowing WP (C) No. 4834 of 1999.

(2.) Some agricultural land owned by the father of the respondent was notified under Section 4 of the Land Acquisition Act, 1894 on 13th November, 1959. The land was acquired and possession taken by the appellant on 27th June, 1969.

(3.) It appears that in the meanwhile the respondent's father passed away on 17th April, 1964 and she succeeded to his interest. Consequently, when she applied for compensation in respect of a part of the land, it was granted to her on 29th January, 1970.