- (1.)This appeal has been preferred against the impugned judgment and order dated 17.12.2004 passed by the High Court of Delhi in Civil Writ Petition No. 745 of 1987 and impugned judgment and order dated 27.7.2007 passed in Review Petition No. 328 of 2005 filed by the Appellant wherein the court held that the declaration Under Section 6 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act 1894') was made within the limitation prescribed under the Act.
(2.)The facts and circumstances which have arisen in this appeal are that the land, the subject matter of the appeal, stood notified Under Section 4 of the Act 1894 on 25.11.1980. The other persons whose land had also been acquired by the same notification had challenged the validity of the notification Under Section 4 of Act 1894 by filing the writ petitions and its validity was upheld by the judgment and order dated 15.11.1983. It was during the pendency of the acquisition proceedings that the present Appellant had purchased the land vide registered sale deeds dated 6.5.1985 and 24.5.1985. In respect of the same land, the Land Acquisition Collector submitted a report on 4.6.1985 on the objections made Under Section 5A of the Act 1894 by the predecessor-in-interest and the same was accepted by the Lt. Governor of Delhi and the declaration Under Section 6 of the Act 1894 was issued on 7.6.1985. In the year 1987-1988, the Land Acquisition Officer made an award in respect of the land.
(3.)In respect of the same land covered by the same notification, various orders in various litigations pending before the High Court had been passed. The writ petition filed by the present Appellant was dismissed vide impugned judgment and order dated 17.12.2004.