PRAKASH CHAND KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Appeal has been filed by Mr. Prakash Chand Kapoor and four others (hereinafter referred to as the Appellants for short) and is directed against the judgement dated 4th August, 2004 passed by the learned Single Judge dismissing their Writ Petition.

(2.) It is an admitted case of the parties that in 1964, land including built up structure belonging to Mr. Manik Chand Kapoor, father of the appellant nos. 1-4 was acquired under the Land Acquisition Act, 1894. Compensation was awarded and paid to Mr. Manik Chand Kapoor towards acquisition of the land including the structures constructed on it.

(3.) It appears that Mr. Manik Chand Kapoor did not hand over vacant possession of the constructed building and continued to remain in occupation of about 225 sq. yds of land.