SATISH KUMAR MODI Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

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

(2.) According to the narration in the petition, notification under Section 4 of the Land Acquisition Act, 1894 ("LAA") was issued on 25th November, 1980 followed by declaration under Section 6 LAA on 18th June, 1985. The assertion in the writ petition is that the acquisition proceedings which culminated in the Award No.23/1987-88 dated 17th June, 1987 were challenged in a number of writ petitions filed in this Court. By a judgment dated 18th November, 1988 in Balak Ram Gupta vs. Union of India and the judgment dated 15th May, 1989 in Balbir Singh vs. Union of India, the aforementioned acquisition proceedings in regard to eleven villages including village Maidan Garhi were quashed.

(3.) It is further stated that the Petitioner also filed WP(C) No. 41/1986 in this Court which came to be decided on 26th September, 1990 in similar fashion following the aforementioned judgments. It is stated that due to a mistake in the description of the land, Khasra Nos. 407 and 408 were not included in the earlier Writ Petition No. 41/1986. It is then asserted in para 4 (iv) of the petition as under:-