R C SOOD AND CO PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitioners are directed against the same Award under the Land acquisition Act and they have, therefore, been heard together. They may be disposed of by a common judgment.

(2.) THE petitioner in writ petition No. 792 of 1968 is M/s. R. C. Sood and Company (P)Ltd. , and the petitioner in writ petition No. 13 of 1969 is M/s. Gulmarg Cooperative house Building Society Limited. The respondents in both the writ petitions are the same, namely, (1) the Union of India through Secretary, Ministry of Home Affairs, New Delhi (2) Delhi Administration through Chief Secretary, (3)the Collector, Delhi and (4) the Lt. Governor, Delhi.

(3.) M/s. R. C. Sood and Company is the owner (Bhoomidar) of certain land comprised in various Khasra Nos. mentioned in the writ petition No. 792 of 1968 measuring about 109 bighas and 7 biswas and situate in the revenue estate of village Tigri, siub-Tehsil Maharauli in the Union Territory of Delhi. m/s. Gulmarg cooperative house Building Society is the owner (Bhoomidar) of another land comprised in various Khasra Numbers mentioned in writ petition No. 13 of 1969,m measuring about 48 bighas and 14 biswas and situate in the aforesaid revenue estate of village Tigri. According to the petitioners, the said lands were earmarked for a residential colony, and the petitioners prepared the layout plans for their respective lands and submitted the same to the Delhi Municipal Corporation for sanction. In the meantime, the Delhi Administration issued a Notification (Annexure 'f') under S. 4 of the Land Acquisition Act in respect of a large tract of land in which the lands of the petitioners herein were included for planned development of Delhi. The Delhi Administration issued subsequently a Notification (Annexure 'g') dated September 12, 1962, under Section 6 of the Act. The collector made an award on March 20, 1963 and the Administration took possession of the lands in question on May 13, 1963.