SHAKUNTLA GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITION under section 34 of the Arbitration and Conciliation act, 1996 with respect to the arbitral award dated 9th July, 2004 is for consideration.

(2.) THE petitioner/ her predecessor is/was the owner of a portion of a property No. 2, Under Hill Road, Civil Lines, Delhi. The said property was requisitioned on 3rd April, 1980 under the provisions of the Requisition and Acquisition of Immovable Property Act, 1952. It is not in dispute that the said requisitioning lapsed on 10th March, 1987. The Government, however, on 6th March, 1987 issued notification under the provisions of the Land Acquisition Act for acquisition of the said property. The said notification was challenged by the petitioner by filing Civil Writ Petition No. 894/1987 in this Court and which was allowed vide Order dated 26. 02. 1997. While allowing the said Writ Petition and directing the restoration of possession of the property to the petitioner within a period of four weeks thereof, it was held

(3.) THE Union of India preferred a special leave petition against the above order to the Apex Court. The same was dismissed on 14th november, 2000. The application for review of the order of dismissal was also dismissed on 27th August 2002. It is not in dispute that the possession of the property was restored to the petitioner on 11th november, 2002.