- (1.) Leave granted.
(2.) This appeal is directed against order dated 22.9.2010 passed by the Division Bench of the Delhi High Court whereby the appeal preferred by the appellants against the order of the learned Single Judge was dismissed and the direction given by him for consideration of the case of the writ petitioner, namely, Ranjodh Kumar Thakur (husband of respondent No.1) for allotment of 1000 sq. yards land was upheld.
(3.) By notification dated 13.11.1959 issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, the Act ), the Government of India proposed the acquisition of 2275 Bigha and 18 Biswa land of village Kotla for planned development of Delhi. The declaration under Section 6(1) was issued on 20.6.1966 and the award was passed on 5.1.1977. The possession of the acquired land was taken on 25.4.1977.;