ASHOK KUMAR MUDGIL Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is taken up for final hearing today.

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

(3.) The narration in the petition reveals that on 28th April 1995 a notification under Section 4 of the Land Acquisition Act, 1894 (LAA) was issued for the purposes of the "Rohini Residential Scheme". This was followed by declaration under Section 6 LAA issued on 28th April 1996. Thereafter, a new declaration under Section 6 was issued on 26th April 2013. It is stated that the Land Acquisition Collector North West (LAC NW) passed the impugned Award No.1/1998-99 on 26th April 1998.