HARI RAM Vs. UNION TERRITORY

JUDGEMENT

(1.) This order will dispose of three writ petitions, i.e., C.W. Ps. No. 3233 of 1993, 17931 of 2009 and 6897 of 2010. To dictate order, facts are being taken from CWP No. 3233 of 1993.

(2.) The Petitioners have filed this writ petition with a prayer to quash notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (in short the Act) on January 31, 1992, and January 29, 1993, respectively to acquire a vast track of land including small plots of land measuring 2 to 3 Marias (10 Marias only in one case), owned by them.

(3.) It is not in dispute that the Petitioners belong to poor strata of the society and they have constructed their houses before issuance of the notification under Section 4 of the Act, except Petitioner in CWP No. 17931 of 2009. It is stated by the Petitioners that when notification under Section 4 of the Act was issued, land owned by about 800 people was also made part of it, wherein unauthorised colony was in existence. When notification under Section 6 of the Act was issued, those houses were exempted from acquisition and unauthorised construction in that regard was regularised.