RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sh. Anil Khajuria, learned counsel for the petitioners and Sh. Vishal Sharma, learned Assistant Solicitor General of India, for the respondents.

(2.) The pleadings exchanged between the parties have also been perused.

(3.) The petitioners have approached this court under Article 226 of the Constitution of India seeking derequisitioning of the land which was requisitioned under Sec. 29(1) of The Defence of India Act, 1962 for the defence purposes on the ground that the said land is no longer required by the Army and that till date it has not been acquired.