RAVI NANDA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Smt. Kaushalya Devi, the mother of the first five petitioners, grandmother of the seventh petitioner, and mother-in-law of the sixth petitioner was the owner of agricultural land admeasuring 4 bighas and 16 biswas falling in Khasra No.819, situated in village Chatterpur, Tehsil Mehruali, New Delhi.

(2.) The land was purchased by Kaushalya Devi by sale deed dated 30.07.1980. However, she expired on 08.01.2000 and her husband also died on 15.08.2001. Thus, the petitioners, being her legal heirs, became the lawful and exclusive owners and in possession of the aforesaid agricultural land.

(3.) On 25.11.1980 a notification bearing No.F-9(16)-L&B under Sec. 4 of the Land Acquisition Act, 1894 was issued by the respondent No.4 notifying the land situated in Village Chatterpur, Tehsil Mehruali, New Delhi. Further, on 07.06.1986 a notification bearing No.F-9(26)/85-L&B under Sec. 6 of the Act was issued declaring the subject land is needed for the public purposes namely the 'Planned Development of Delhi'.