PREM KAUR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) By the present writ petition under Article 226 of the Constitution of India, petitioner seeks a direction to quash the notification bearing no.F(11)(17)/91 L&B/LA/6518 dated 28.04.1995 issued under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') as also the notification bearing no.F.11(17)/91/L&B/LA/Pt.V/1285 dated 26.04.2013 issued under Section 6 of the Act.

(2.) The necessary facts to be noticed for disposal of this writ petition are that the petitioner claims to be owner and in possession of 1 bigha of land comprised in Khasra no.273, situated in the revenue estate of village Shahbad Daulatpur, Delhi. As per the petitioner the subject land was purchased by means of a registered sale deed dated 14.06.1990 prior to the notifications having been issued. It is also claimed that the land of the petitioner forms part of the unauthorized colony, which has been issued a provisional certificate for regularization known as Prahlad Vihar.

(3.) In this case, a notification under Sections 4 & 17 of the Act was issued on 28.04.1995, a notification under Section 6 of the Act was issued on 26.04.1996. Aggrieved by the aforesaid notifications, similarly situated land owners had filed a writ petition in Delhi High Court being W. P. (C) 2326/2000 titled as "Bhupender Singh & Ors. Vs. Union of India & Ors.".