BALLU SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The appellants herein being aggrieved by the judgment and order passed by the learned Single Judge on 30th May, 2007, in a batch of writ petitions, have filed the present appeals seeking stay of dispossession from immovable properties occupied by them in Village Nangal Dewat. It is claimed that the appellants should not be dispossessed till entire development work in the alternative plots in the Village Rangpuri, New Delhi is duly completed.

(2.) Similar writ petitions were filed by various persons including the appellants whose land situated at Village Nangal Dewat was acquired for the purpose of extension of International Airport at Delhi. Notice under the provisions of Sections 4 and 6 of the Land Acquisition Act, in respect of the land of the appellants herein and others were issued in 1972. The land stood acquired after an award was passed by the competent authority in 1986.

(3.) As against the aforesaid acquisition proceedings, a writ petition was filed which was registered as WP(C) No.481/1982. The aforesaid writ petition came up for consideration before the learned Single Judge. During the course of hearing of the said writ petition, the appellants gave up the challenge to acquisition proceedings of their land and instead pressed only for the relief of rehabilitation by allotment of alternative land. The writ petitions were disposed of with a direction that the appellants will be allotted alternative land in accordance with the terms of the scheme, which was then being framed.