SATPAL SINGH Vs. LAND ACQUISITION COLLECTOR & ORS

JUDGEMENT

(1.) The prayers in the present petition read as under:

(2.) The background facts are that land in question i.e. Khasra No. 140/8 (206 Sq. yards) located in the revenue estate of Village Dichaon Kalan was notified under Section 4 of the Land Acquisition Act (LAA), 1894 on 7th April, 2006.

(3.) This was followed by declaration under Section 6 of LAA on 4th April, 2007 that the land was required for the public purpose of "construction of 100 metres in under planned development of Delhi". The Land Acquisition Collector (LAC) passed the impugned Award No. 10/2008-2009 on 30th December, 2008. It is mentioned that the Petitioner was unable to raise objection under Section 5A of the LAA and that "impliedly the possession was taken by the Respondent for the construction of 100 Mtrs. Road under planned development of Delhi."