HARINDER KAUSHIK Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This writ petition was admitted on 28.02.2017.

(2.) This is a petition under Article 226 of the Constitution of India seeking a declaration that the acquisition proceedings initiated under the Act of 1894 with respect to the land of the petitioner forming part Khasra Nos. 1075(3-9), 1077/4 (1-0), 1078 (1-8) and 1079 (1-16), total admeasuring 7 Bighas and 02 Biswas, situated in the revenue estate of Village Satbari, Tehsil Mehrauli, District South West, New Delhi, has lapsed, as neither the actual physical possession of the subject land has been taken nor the compensation has been paid.

(3.) In this case, a notification under Section 4 of the Land Acquisition Act, 1894 was issued on 25.11.1980 followed by a declaration under Section 6 of the said Act on 27.05.1985 and an award in respect of the land of Village Satbari, District South West, Tehsil Mehrauli, New Delhi was made vide Award No. 14/87-88 on 26.05.1987