Krishan Colony Welfare ... vs Union Of India And Ors.
2016 Latest Caselaw 4170 Del

$~22

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Judgment delivered on: 30.05.2016

W.P.(C) 5921/2015 & CM No.10723/2015

KRISHAN COLONY WELFARE
ASSOCIATION (REGD.)                                                 ..... Petitioner
                 versus

UNION OF INDIA AND ORS.                                          ..... Respondents

Advocates who appeared in this case:
For the Petitioner  : Mr Rajesh Gupta & Mr. M.C. Verma, Advocates
For the Respondents : Mr Vivek Goyal, CGSC and Mr Prabhakar Srivastava, Advocates for
                      UOI
                      Mr Yeeshu Jain, Ms Jyoti Tyagi and Mr Anshuman Nayak for
                      L&B/LAC
                      Mr Jayendra, Advocate for DDA


CORAM:
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                 JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. We have heard the learned counsel for the parties. We are satisfied that the

petitioners in these writ petitions were before this Court in the earlier round as also

before the Supreme Court, either in their own name or represented through their

predecessor-in-interest. As a result, the case of the petitioners is entirely covered

by the decision of this Court in Sunil Goel & Ors v. The State & Ors, W.P.(C)

No.3049/2013, decided on 29.4.2014, along with other connected matters.

2. Consequently, the declaration dated 20.03.2013 being

F.10(29)/96/L&B/LA/19599 under Section 6 of the Land Acquisition Act,

1894 is quashed insofar as the petitioners are concerned. As a result, the

notification dated 27.10.1999 being Notification No.

F.10(29)/96/L&B/LA/11394 issued under Section 4 of the said Act, insofar

as the petitioners' lands are concerned, would be regarded as having lapsed.

The writ petitions are allowed as above. There shall be no orders as to costs.

BADAR DURREZ AHMED, J

SANJEEV SACHDEVA, J MAY 30, 2016 rs