PHOOL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition (Civil) No. 2608-16/2004 This writ petition, filed on 19.2.2004 by 9 petitioners, all claiming to be residents of Village Usmanpur, Delhi, seeks the following reliefs:-

(2.) The petitioners state that they are poor farmers of Village Ghonda Gujran Khadar, Delhi and are recorded owners of lands, the total area of which is to the extent of 35 bighas. A notification under Section 4 of the Land Acquisition Act, 1894(hereinafter referred to as the `Act') was issued on 23/6/1989 proposing to acquire the petitioners' lands for the public purpose of the channelisation of the Yamuna River. This was followed by a notification under Sections 6 and 17(1) of the Act on 19/6/1990. The petition asserts in para 4 as follows:-

(3.) Further in para 12, the following assertion is made:-