R P KAPUR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 55 of 1971, 466 of 1973 and 573 of 1983 wherein common questions arise for consideration.

(2.) The petitioners in these writ petitions are owners in various shares of 22 Bighas 8 Biswas of land in Khasra Nos. 371, 372, 373, 374 and 694/375 in village Kharera, Delhi.

(3.) Initially by notification dated 15.3.56 issued u/s 4 of the Land Acquisition Act, there was a proposal to acquire 63 Bighas 10 Biswas of land in this village, including the land in question. This land was proposed to be acquired for the public purpose of construction of houses for South Delhi Cooperative House Building Society Limited. Subsequently this notification was withdrawn and the acquisition proceedings dropped.