JYOTI DEVI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) With the consent of the parties, the writ petition is set down for final hearing and disposal.

(2.) This is a petition filed under Article 226 of the Constitution of India by the petitioner. The petitioner prays that the acquisition proceedings in respect of land comprised in Khasra No.628/2 and 631/2 total area admeasuring 100 sq. yds, share of the petitioner being 40 sq. yds., situated in revenue estate of village Roshanpura, Tehsil & District Delhi, (hereinafter referred to as the 'subject land') be declared as having been lapsed as neither compensation has been paid nor possession has been taken.

(3.) The necessary facts to be noticed for disposal of this petition are that a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') was issued on 07.04.2006, a Section 6 notification of the Act was issued on 04.04.2007 and, thereafter, an Award bearing no.08/2008-09/SW was made on 14.11.2008.