ATTAR SINGH & ANR. Vs. UOI & ORS.

JUDGEMENT

(1.) In these proceedings, the petitioners had originally sought for quashing of the acquisition of lands which are located at Revenue Estate of village Pochanpur and village Holambi Kalan. The petitioners in W.P.(C) 4721/2002 claim to be the owner of Khasra Nos.12/11(4-6), 12/1(3-7), 12/2(1-9), 19(4-16), 20/1(0-7), 22(4-16), 23/1(1-12) and 27(0-10) situated in the Revenue Estate of Village Pochanpur, Delhi. The petitioner in W.P.(C)436/2003 claims to be owner of Khasra No.96/99/1 (4-2) and 99/2(0-14) of Rectangle No.96, situated in the Revenue Estate of village Holambi Kalan.

(2.) When these Writ Petitions were originally entertained, the court had granted status quo order restraining the respondents from dispossessing the petitioners from the properties.

(3.) In W.P.(C) No.4721/2002, the lands were sought to be acquired vide Notifications No.F.10(3)/96/L and B/LA/13417 dated 13.12.2000 under Section 4 and declaration No.F.10(3))/96/L and B/LA/14062 dated 7.12.2001 under section 6 of the Land Acquisition Act. In W.P.(C) No.436/2003, Notification No.F.10(4)/97/L and B/LA/7329 under Section 4 and declaration No.F.10(32))/96/L and B/LA/6752 under section 6 of the Land Acquisition Act were issued on 22.08.2001 and 5.7.2002 respectively. This was followed up by the publication of Award No.18/03-04 dated 30.10.2002. The declaration issued under Section 24(2) confined to the petitioners' land in both the matters. The acquisition proceedings terminated with the publication of Award No.30/2002-03.