- (1.) The respondents questioned the land acquisition proceedings initiated by virtue of issuance of Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') and also declaration issued on 07.06.1985 under Section 6 of the Act.
(2.) M/s. Kidarnath Mohindernath filed Writ Petition (C) No.2019/1986 in the High Court with respect to land bearing Khasra Nos.1619, 1620, 1615/2 and 1616/2 situated in revenue estate of village Chhatarpur, Tehsil Mehrauli, Delhi. It was averred by the petitioner in the said writ petition that he had purchased the land and that the predecessor-in-interest of the petitioner had submitted a building plan to the Municipal Corporation of Delhi for the construction of a farm house on the aforesaid agricultural land vide file No.34/A/HQ/74 dated 30.03.1974 which was sanctioned by the Municipal Corporation of Delhi (hereinafter referred to as 'MCD') on 16.07.1974.
(3.) The Delhi Administration issued a Notification under Section 4 of the Act which carved out certain exceptions with respect to the following lands : A) Government lands; B) Land earlier notified either under Section 4 or under Section 6 of the Act; C) Land in respect of which lay out plans/building plans were sanctioned by MCD before 05.11.1980.;