PHOOL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) There is no appearance on behalf of the applicants. The applications are, therefore, dismissed. C.W.P.No.1270/89

(2.) The present petition is directed against the respondents impugning the Notification dated 3/2/1989 issued under Section 4 of the Land Acquisition Act (hereinafter referred to as `the Act'). This Notification reads as under:

(3.) Subsequently, another Notification dated 21/2/1989 was issued under Section 6 of the Land Acquisition Act for acquisition for a public purpose, namely, `Planned Development of Delhi'. The same may be reproduced as follows: