DEEG RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the present writ petition has challenged the Award No. 1691, Village Madipur in respect of land in khasra No. 643 (0-5) and khasra 644 (0-8).

(2.) Briefly stated the facts of the case are that the petitioner is claiming himself to be the Bhumidar of the aforesaid land situated in Village Madipur, NCT of Delhi having one half share in the aforesaid land. It is alleged by the petitioner that he has a built up house on the said piece of land and the respondent/Land Acquisition Collector was trying to demolish the said house in the year 2006 on account of which he was constrained to file the present writ petition.

(3.) The petitioner has also stated that earlier also he had filed a suit for permanent injunction against the respondents on account of the fact that the respondents wanted to demolish his built up house. The said case also resulted in filing of a Regular First Appeal bearing No. 296/1980 in the Hon ble High Court wherein this Court vide order dated 31.7.2002 had restrained the respondents from dispossessing the petitioner without due process of law. It is stated by the learned Counsel for the petitioner that in the award itself, it has been mentioned specifically that the possession of the land belonging to the petitioner has not been taken on account of the fact that it had a built up house. The petitioner now on the basis of a threatened action of dispossession and demolition by the respondents, has challenged the award No. 1691 of Village Madipur in respect of the aforesaid two khasras in the present writ petition by seeking the following prayers: