OM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are the legal heirs of the recorded owner - namely Chandgi Ram, who has since expired, on 31.07.1994.

(2.) On 23.01.1965 a notification under Sec. 4 of the Land Acquisition Act, 1894 ("Act") was issued by respondent No.4 notifying that khasra No.2208/151/3 (2-9) and 2490/1204 (3-3), situated in village Mehrauli, NCT of Delhi are to be acquired for the planned development of Delhi. On 07.11966 a notification under Sec. 6 of the Act was issued and on 09.01.1981 award No.80-E/70-71 was made. Two of the legal heirs of Late Chandgi Ram, namely Bishan Singh and Ved Prakash had also expired.

(3.) It is the case of the petitioners that the actual physical possession of the land of the petitioners was never taken over by the Government and no compensation has ever been tendered either to the recorded owner or to the petitioners or ever deposited in the Court. The petitioners hence pray for the release of their land consisting of 5 bigha and 12 biswa comprised in khasra Nos.2208/151/3 (2-9) 2490/1204 (3-3), situated in revenue estate of Village Mehrauli, New Delhi.