MAHENDER SINGH Vs. U O I

JUDGEMENT

(1.) The Petitioner has approached this Court under Article 226 of the Constitution of India praying for issuance of an appropriate writ order or direction quashing the Notification dated 18.3.2004 issued under Section 6 of the Land Acquisition Act without deciding the objections filed by the Petitioner under Section 5A of the Act in pursuance to the Notification issued under Section 4 of the said Act. The Petitioner also prayed that the Respondents be restrained from proceeding with the acquisition proceedings any further.

(2.) The Petitioner alleges that he purchased a plot of land measuring 178 sq. yds. situated on the main road leading from Village Karala to Village Mundka in the same Revenue Estate in the year 1995. In the year 1996 the Petitioner raised construction of 6 rooms and 2 shops and got the water and electricity connections in that premises. The Government of NCT of Delhi issued a Notification under Section 4 of the Act intending to acquire land including the land belonging to the Petitioner. According to the Petitioner, he filed objections under Section 5A of the Land Acquisition Act on 25.4.2003 and submitted various documents in support of his objections. It is averred by the Petitioner that no notice was issued to him in response to his objections. He visited the office of the Deputy Commissioner on different occasions to know the fate of his objections but of no consequence.

(3.) In view of these facts, the Petitioner prays for grant of the reliefs as afore-noticed.