SHANTI DEVI Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India highlights the desirability of social legislation to be brought about after careful consideration and not in a hurry. The social objective sought to be achieved by the Urban Land (Ceiling and Regulation) Act, 1976 may be laudable but its implementation has been found difficult. This is primarily because of the legislation has made.

(2.) The petitioner is the owner of two plots of land each measuring about 224 sq. metres in Khasra No. 189/150, Garhi Extension, in the locality known as Sant Nagar in the Union Territory of Delhi. The Sant Nagar colony, it is common ground, is an unapproved colony where building activity is still not permissible. The petitioner also has a one-half share as an owner along with her husband in land measuring 526 sq. metres situated in Block 'E', Street No. 8, Vasant Vihar, New Delhi. This plot bears No. 10 and a dwelling unit is constructed on it. The Vasant Vihar Colony is a colony approved for building activity by the Municipal Corporation of Delhi and the dwelling unit on the said plot No. 10 has been constructed after the building plans have been duly sanctioned by the Municipal Corporation of Delhi.

(3.) The land situate in Sant Nagar has been duly notified for acquisition by issue of a notification under Section 4 of the Land Acquisition Act 1894 bearing No. F(15)/7/61-L&H(1) dated December 12, 1968.