DHANNA SINGH Vs. CHIEF COMMISSIONER DELHI ADMINISTRALON

JUDGEMENT

(1.) This judgment would dispose of six writ petitions Nos. 46-D to 51-D of 1964. Arguments have been addressed before us in Civil Writ No. 46-D of 1964 and it is the common case of the learned counsel for the parties that the material facts in all the writ petitions are the same. We would, consequently, give the facts as stated in Civil Writ No. 46-D of 1964.

(2.) Dhanna Singh petitioner in this petition has prayed for the issuance of a writ to quash notifications dated September 3, 1967 under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act), dated February 20, 1963 under Section 6 of the Act and the award dated January 15, 1964 of the Land Acquisition Collector respondent No. 2 in the petition. The petitioner claims that he is the owner of a plot of land measuring 320 square yards situated in village Himayunpur. It is stated that after purchasing that plot on August 26, 1957 the petitioner built a residential house and three shops on that plot. A notification dated September 3, 1957 under Section 4 of the Act relating to 3,000 acres of land including the land in dispute was issued and was published in the Delhi Gazette on September 12, 1957. The relevant part of the notification reads as under:-

(3.) The notification is made under the provision of Section, the Land Acquisition Act, 1894 to all whom it may concern.