GOPI CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) These review petitions filed by the respondent DDA seek review of the judgment dated 26th July, 2002. The case of the review petitioner/DDA is that the acquisition proceedings were held to be lapsed on the basis of the order of the Hon ble Supreme Court dated 14th December, 1994 and upon the application of Section 11A of the Land Acquisition Act. The relevant portion of the judgment dated 26th July, 2002, of which review is sought reads as follows:

(2.) The fate of the entire review petitions depends upon the interpretation of the order of the Hon ble Supreme Court dated 14th December, 1994 which was based on an earlier order of the Hon ble Supreme Court dated 23rd November, 1994. The relevant portion of order dated 23rd November, 1994 reads as follows:

(3.) Pursuant to the above order dated 23rd November, 1994, DDA/ review petitioner herein published a notice dated 23rd November, 1994, relevant portion of which reads as follows: