JAGDISH LAL SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall govern the disposal of CWP Nos. 774/92, 869/92,870/92,888/92, 889/92,74/94,448/94,605/94,606/94,607/94 and CM 4119/91 in CW 3362/90 also.

(2.) All these petitions raise common questions of fact and law in the backdrop of same set of events. The pleadings are similar except for a minor difference in the case of Jagdish Lal Sharma (CWP-2258/91) which shall be noticed a little after. The arguments have been heard analogously in all these matters.

(3.) At this stage it is beyond the pale of controversy that the land over which the several petitioners claim to have had their houses standing on has been subject matter of land acquisition proceedings under the provisions of Land Acquisition Act, 1894; the acquisition proceedings having achieved a finality on 19.9.86 with land acquisition award No. 14/86-87 having been made.