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Judgment
G. S. Sistani, J
The present petition relates to Khasra No. 2 Min land measuring 2 Bigha and 1 biswa situated in the revenue estate of Village Shyoor Pur, Tehsil
Mehrauli, Delhi.
The challenge is laid to a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as ‘the Act’) dated
25.11.1980 and a notification under Section 6 of the Act dated 20.05.1985.
Counter affidavit has been handed over by learned counsel for the LAC in Court today. Copy supplied to learned counsel for the petitioner. Counter
affidavit is taken on record.
With the consent of the parties, the present writ petition is set down for final hearing and disposal.
Learned counsel for the petitioner submits that in view of the stand taken by the LAC in para 5 of the counter affidavit, no further orders are
required to be passed in the present writ petition.
Para 5 of the counter affidavit filed by the LAC, reads as under:
“That due to status quo granted in W.P.(C) 1444/86 titled as M/s. H. K. International Vs. Union of India, the land of Khasra No. 2 min
was not acquired. While making award No. 10/87-88, the above mentioned Khasra No. was left out and the said land was not acquired by
the said award. In this way, the present writ petition is liable to be dismissed as the acquisition proceedings for the subject land were not
completed by making an award.â€
As per para 5 of the counter affidavit, while making the Award No. 10/87-88, the Khasra number which is subject matter of the present writ
petition was left out and the land was not acquired.
In view of the stand taken by the LAC in para 5 of the counter affidavit which has been reproduced above, counsel for the petitioner submits that
the notification under Section 4 dated 25.11.1980 and notification under Section 6 dated 20.05.1985 are deemed to have lapsed and thus no further
orders are required to be passed.
The writ petition stands disposed of in the above terms.