VIJAY MOHAN Vs. LT. GOVERNOR, NCT OF DELHI

JUDGEMENT

(1.) With the consent of the parties, the writ petition is set down for final hearing and disposal.

(2.) This is a petition under Article 226 of the Constitution of India filed by the petitioner seeking a writ, order or direction for quashing the impugned Notification bearing No.F.11(19)/2001/L&B/LA/20112 dated 21.03.2003 as also Notification under Section 6 of the Land Acquisition Act, 1894.

(3.) Mr.Jain, counsel appearing for LAC at the outset submits that as noticed in the order dated 12.12.2017, counter affidavit filed on 04.01.2017 was withdrawn as it contained incorrect Khasra number. He submits that time was sought to place a fresh counter affidavit on record; however he submits that barring incorrect Khasra number and measurement there is no change in the contents of the counter affidavit and the LAC would rely upon the same. It is further submitted by Mr.Jain that he has received comments from the department.