KANWAL SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Article 226-227 of the Constitution of India, the petitioner questions the correctness, legality and validity of a notification issued under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act'), dated 5.11.1980 and the declaration made on 6.6.1985 under Section 6 of the Act.

(2.) The petitioner claims to be owner of part of agricultural land measuring about 4 bighas 16 biswas in Khasra No. 575, 513 and 516, situated in Village Khanpur, Tehsil Mehrauli, New Delhi. According to the petitioners, they are the bhoomidaars of the land in question which were acquired by the State Government by the notification and declarations afore-stated. The area, according to the petitioner, was developed by the Delhi Sainik Co-operative Society Limited and the petitioner being the owner of a part of the acquired land, was entitled to the same benefits. The challenge to the notification under Section 4 and declaration under Section 6 of the Act is on the following grounds:-

(3.) The respondents, despite opportunity, have not filed counter till date. The writ petition has been pending in this court since the year 1989 and since 14.03.2006 the same has been on the 'Regular Board' of this Court, but nobody has been appearing on behalf of the petitioner.