MOHAN SINGH Vs. UOI

JUDGEMENT

(1.) This Civil Writ Petition under Article 226 of the Constitution of India has been filed for issuing a writ of mandamus or any other appropriate writ directing respondent No.1 (Union of India) and respondent No.2 (Govt. of NCT of Delhi) to allocate alternative sites to the petitioners in lieu of the acquisitions of their lands and "dwelling units" and not to demolish or take possession of the structures existing at the spot and further to de-notify the lands under Section 48 of the Land Acquisition Act.

(2.) We have heard Mr.Pradeep K. Bakshi, learned counsel for the petitioners and Mr.Sanjay Poddar, learned counsel for the LAC as also Dr. K.S. Sidhu, Sr. Advocate learned counsel for the respondent No.3.

(3.) The substance of the petition is as under : The petitioners were "Bhumidars" and are alleged to be "cultivating" the lands in village Malik Kohli (Rangpuri), Delhi. They are said to be in possession of 16 acres of land and are alleged to have constructed farm houses.