JAWAHAR SINGH Vs. CHIEF COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution challenging a notification dated 15th March 1962 issued by the Chief Commissioner, Delhi, in the matter of acquisition of certain land which was stated to be required for the construction of Sultanpur Dabas Drain.

(2.) The last paragraph of the notification is as follows :-

(3.) Mr. S. S. Chadha for the petitioner has raised the following points:-