BAHADUR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Since questions of law and most of facts arc common in these writ petitions it would be proper to dispose them of by a single judgment.

(2.) . The Chief Commissioner of Delhi issued notification dated 24th October, 1961, under section 4 of the Land Acquisition Act (herein called 'the Act') staling that land measuring 16,000 acres situate in Cantonment area, village Naraina., including the lands of the petitioners was required by the Government at the public expeny for a public purpose, namely, for planned development of Delhi. Different declarations under section 6 of the Act were issued subsequently in 1966 in respect of the lands of the petitioners specifying the field numbers staling that the field numbers mentioned in the declaration were required to be taken by the Government at the public expense for the aforsesaid public purpose, namely, "for the planned development of Delhi" and in consequence the Collector of Delhi was directed under section 7 of the Act to take order for the acquisition of the said land.

(3.) . The petitioners in these writ petitions challenge the aforesaid notification under section 4 and declarations under section 6 of the Act on various grounds as noted below in respect of each writ petition.