NARINDER LAL ANAND Vs. LT GOVERNOR

JUDGEMENT

(1.) At the outset, Mr. Akhil Sachar, learned counsel appearing for the Petitioner sought discharge stating that the Petitioner No.1 would like to present the case himself. Accordingly Mr. Sachar was discharged as counsel. The Court has heard the submissions of Mr. N.L. Anand, the Petitioner No.1 who appears in person for himself and other Petitioners who are his family members. The Court has also heard the counsel for the Respondents.

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

(3.) The background facts are that the land in question i.e. 14 Bighas 8 Biswas in Khasra No. 21/8 (2-13),12/2(2-12), 13(4-8), 17(0-11) and 18 (4-4), situated in the area of Village Pehladpur Bangar, National Capital Territory of Delhi (hereafter, "subject land") was notified under Section 4 of the Land Acquisition, 1894 on 21st March, 2003 for the public purpose of the "Rohini Residential Scheme". This was followed by a declaration under Section 6 dated 19th March, 2004. The Land Acquisition Collector ("LAC") passed an award being Award No. 06/2005-06/DC(N-W) dated 12th July, 2005.