TEK CHAND Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Present suit has been filed seeking a declaration that the Award dated 31st March, 1972 by which plaintiff's agricultural land in the revenue estate of village Mahipalpur, New Delhi was acquired is illegal as the Award had been made after a lapse of four years and four months after Section 4 notification had been issued. In support of his submission, the plaintiff who appears in person relies upon a judgment of the Supreme Court in Ravi Khullar & Anr. Vs. Union of India & Ors., 2007 139 DLT 506 SC.

(2.) In the plaint it has been averred that as the compensation was enhanced in RFA 321/1978 on 17th July, 1991, the acquisition notification/declaration under Sections 4 and 6 stood quashed.

(3.) Plaintiff also submits that though his RFA, Special Leave Petition and Review Petition had been dismissed in 1996, yet the present suit is maintainable as he has now issued a notice under Section 80 CPC.