VISHNU DUTT SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India it is prayed that Notification No.F.9(18).60/LandB dated 25.11.1980, the Declaration under Section 6 of the Land Acquisition Act (hereinafter referred to as the "Act") dated 27.5.1985 and the award No.14/87-88 in respect of the land measuring 76 bighas 10 biswas situated in village Satbari, Tehsil Mehrauli, Delhi (hereinafter referred to as the "said land") be quashed and the respondents be directed to restore the possession and the ownership of the said land in the revenue records, by making necessary corrections, in the revenue records. Section 6 of the Act reads as under:

(2.) The learned counsel for the petitioner submitted as follows:

(3.) The learned counsel for the respondents submitted as follows: