DARIUS SHAPUR CHENNAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The owner of a piece of land, admeasuring 1220 square yards, situated at the Secretariat Road, Hyderabad, having parted away the same on lease to Caltex India Limited as early as in the year 1965 for a period of ten years, is still awaiting to recover the same. He is fighting the legal battle ever since 1984, when he for the first time requested the 4th respondent- Hindustan Petroleum Corporation Limited (for short 'the Corporation') to vacate and handover the vacant possession of the land on 3-4-1984. Factual matrix:

(2.) The petitioner invoked the extraordinary jurisdiction of this court under Article 226 of the Constitution of India by filing the present writ petition in the year 1989 challenging the draft notification issued under Section 4 (1) of the Land Acquisition Act, 1894 (for short 'the Act') published in the A.P. Gazette Part-I, Extraordinary, Hyd. No.16, dated 3-6-1989 as well as thp declaration published under Section b (1) of the Act in the A.P. Gazette Part-l Extraordinary, Hyd. No.29 dt. 23-10-1989.

(3.) The petitioner is, admittedly, the owner of the land admeasuring 1220 square yards situated at Secretariat Road, Hyderabad. The said land had been given on lease to Caltex India Limited in the year 1965 for a period of ten years, by lease deed dated 15-12-1965, for the purpose of running a petrol pump. The period of lease was extended from time to time.