SATYA NARAIN PRAKASH PUNJ Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition the petitioner Satya Narain Prakash Punj seeks quashing of notice No. IAC/ACQ -2/C -6/ 73 -74/3199, dt. 10th Aug., 1973, Annexure D to the writ petition.

(2.) THE facts giving rise to this writ petition are that the petitioner and respondents 4 to 20 had purchased property bearing No. 10, Prithvi Raj Road, New Delhi, from Dr. Karni Singhji. The property comprises of land admeasuring 2.60 acres or 12,584 sq. yards (or thereabout). The sale deed dt. 5th Feb., 1973, with respect to the transaction was registered as No. 798 in Additional Book No. 1, Vol. No. 3068 on pages 1 to 97 on 6th Feb., 1973.

(3.) THE writ petition came for admission on 6th Sept., 1973, on which date the following order was passed by this Court :