RAJINDER KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Petition it is prayed that a Writ, Order and/or direction in the nature of Certiorari be issued for quashing the Notification dated 25.11.1980 under Section 4 of the Land Acquisition Act bearing No.F- 9(16)/80/LandB and Declaration dated 18.6.1985 under Section 6 of the Land Acquisition Act bearing No. F-9(28)/85/LandB and for quashing the Award bearing No.10/87-88 in respect of land measuring 15 bighas 16 biswas in Village Satbari and to restore possession/reverse revenue entry in the records.

(2.) We have heard Sh.Ravi Gupta, learned counsel for the Petitioner and Mr. Sanjay Poddar, learned counsel for the Respondents.

(3.) Perusal of the order-sheet dated 22.9.1994 indicates that the matter was to be heard with another batch of Petitions. Rule DB was issued. The Registry put up a note that a batch of Petitions for quashing the same Notifications and the Award was dismissed and therefore the matter was fixed for hearing but none appeared on behalf of the petitioner and since the matter stood covered by the judgments passed by the Division Bench of this Court in WP (C) No.809/1992 titled Santosh Kumar Vs. Union of India decided on 26.5.2006 and also by the judgment in the matter titled Ajit Singh Vs. Union of India, reported in Vol. 89 DLT 495, it was dismissed. The said dismissal order dated 11.9.2006 was recalled because the name of the counsel for the Petitioner was not shown in the Cause List and now the matter has been heard.