(1.) The present Writ Petition has been filed by the Petitioners seeking writ of certiorari or writ of mandamus commanding the Respondents to allot alternative plot to the Petitioners under rehabilitation scheme of Village Nangal Dewat Abadi after considering the eligibility of the Petitioners collectively on the basis of entire Abadi land acquired vide Award No. 1858/65- 66 and Award No. 16/86-87 and not only on the basis of Award no. 16/86-87.
(2.) The brief facts culminating into present Petition are that Petitioners claiming themselves to be owners of the property which is the subject matter of Section 4 Notification in question, have alleged that their land admeasuring 661 out of Kh. No. 1243( part of the old Lal Dora) included in the Naksha Muntazamin has been wrongly included to be part of Gaon Sabha. On 12.12.1965 a notification under Section 4 of Delhi Land Acquisition Act was issued where by acquisition of 151 bighas 10 biswas of land in village Nangal Dewat was proposed to be acquired for public purposes namely for the construction of New Terminal Area of Palam Airport. In the said proposed acquisition, the Petitioner's land was also included.
(3.) On the basis of the said Notification, the Land Acquisition Collector vide Award dated 20.12.1965 took possession of land of the Petitioners and handed over the same to the Airport authority of India. Thereafter entire village abadi including the houses and plots of residents of village Nangal Dewat, was notified and acquired vide Award no. 16/86-87 under the provisions of Land Acquisition Act at the instance of Airport authority of India for extension of Palam Airport as well as Indira Gandhi international Airport.