JUG MOHAN KAPOOR Vs. A K KAUSHAL

JUDGEMENT

(1.) PRAYER made in the contempt petition is as under :-

(2.) THE backdrop facts are that for the purpose of metro project, 541 sq. yards of land was sought to be acquired out of part of property bearing municipal No. 21, Inder Prakash Building, Barakhamba Road, New Delhi. A multi storeyed building existed on the land. Fortunately, the building was unaffected by the acquisition but certain amenities pertaining to water and electricity supply in the building got affected by the acquisition. WP (C)No. 5133/03 was filed. The association of allottees had filed the writ petition claiming right to receive the compensation for the acquired land.

(3.) THE court declined the relief holding that the disbursement of compensation has to be decided in the acquisition proceedings.