ISHWAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The dispute is qua the land comprising of 1 bigha 0 biswa and 8 biswani, forming part of khasra no.701/486/232(5-02) situated in revenue estate of Village Jasola, New Delhi. The land is recorded in the names of Jeet Singh, Sukhdev Singh, Bhim Singh, Jai Singh all sons of Hardhyan Singh and also in the name of Ishwar Singh son of Ganpat and late Smt. Jwala Devi. Now that Sukhdev Singh, Bhim Singh, Jai Singh and Smt. Jwala Devi have since expired, hence the petitioners No.1 to 12 and the respondents No.4 to 9 claim to be the owners of the aforesaid land.

(2.) It is alleged that the subject land is part of a colony known as Jasola village which is under consideration of the authorities for regularization under the policy Regularization of Unauthorised Colony. It is alleged that the physical possession of the land is with the petitioners.

(3.) It is stated that the subject land along with the adjoining lands was sought to be acquired vide notification under section 4 of the Land Acquisition Act, 1894 issued on 06.04.1964 for a public purpose namely the planned development of Delhi. On 07.12.1966 a declaration under Sec. 6 of the Act was made and on 19.09.1986 award No.6D/Supl./86-87 was made in respect of the village Jasola.