Oza, J. - (1.) These appeals arise out of land acquisition matters and they have been filed aggrieved by the judgment of Delhi High Court dated 6-8-69 quashing the Notification under S. 6, Land Acquisition Act, issued by the Delhi Administration, i.e., the present appellant.
(2.) The short facts necessary for disposal of these appeals are that on 3rd September, 1957 a Notification under S. 4, Land Acquisition Act, was issued and this Notification included the lands involved in all these appeals. The relevant part of the Notification reads as under: "Whereas it appears to the Chief Commissioner, Delhi that the land is likely to be required to be taken at the public expense for a public purpose, namely, for the execution of the Interim General Plan for the Greater Delhi, it is hereby notified that the land described in the Schedule below is likely to be required for the above purpose." This Notification was published in the Delhi Gazette on September 12, 1957.
(3.) On February 29, 1963 a Notification under S. 6 was issued which is the declaration under S. 6. The relevant declaration reads: "Whereas it appears to the Chief Commissioner, Delhi that land is required to be taken by the Government at the public expense for a public purpose, namely, for the execution of the Interim General Plan for the Greater Delhi it is hereby declared that the land described in the specification below is required for the above purpose. This declaration is made under the provisions of S. 6, Land Acquisition Act, 1894 to all whom it may concern and under the provisions of S. 7 of the said Act. The Collector of Delhi is hereby directed to take order for the acquisition of the said land. A plan of the land may be inspected at the office of the Collector of Delhi.";