RAGHUBIR SINGH Vs. UOI

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the learned Single Judge dated 24.11.2004 by which the writ petition was dismissed.

(2.) Heard counsel for the parties and perused the record. The facts in detail have been set out in the judgment of the learned Single Judge, and hence we are not repeating the same except where necessary.

(3.) The prayer in the writ petition was to quash the Award dated 26th July, 1969 under the Land Acquisition Act, with respect to the land in question, and for a mandamus directing the respondents to hand over peaceful possession of the land measuring 220 sq.yds. falling in Khasra No. 102 situated at School Block of Village Shakarpur, Illaqua Shahdara, Delhi.