RAM DHARI JINDAL MEMORIAL TRUST Vs UNION OF INDIA .
Bench: R.M. LODHA,H.L. GOKHALE
Case number: C.A. No.-003813-003813 / 2007
Diary number: 23922 / 2007
Advocates: Vs
SAHARYA & CO.
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 3813 of 2007
RAM DHARI JINDAL MEMORIAL TRUST ... APPELLANT(s) Versus
UNION OF INDIA AND OTHERS ... RESPONDENT(s)
J U D G M E N T
R.M. LODHA,J.
The judgment of the Delhi High Court dated July 9,
2007 is impugned in this appeal.
2. It is the case of the respondents that there was
requirement of houses for nearly 8 lakh persons within
the reach of common man in Delhi. To meet the shortage
of housing accommodation, the Delhi Development
Authority (DDA) sought requisition of the land for its
scheme known as 迭 ohini Residential Scheme(hereinafter
referred to as 鍍 he Scheme. The said Scheme was
initially planned in three phases - Phases I, II, and
III. The three phases in the Scheme were developed.
Even then, the acute shortage of houses in the city of
Delhi continued. Accordingly, the plan for
development of Rohini Phases IV and V was
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formulated.
3. On the requisition of the DDA, on October 27, 1999,
a Notification under Section 4(1) of the Land
Acquisition Act, 1894 (for short 鍍 he Act was issued
indicating that land stated therein was likely to be
required by the Government of Delhi for the public
purpose namely; Rohini Residential Scheme, Delhi. In
the said Notification, it was also mentioned that Lt.
Governor, Delhi was satisfied that provisions of sub-
section (1) of Section 17 of the Act were applicable to
the land mentioned in the Notification and he was
pleased under sub-section (4) of Section 17 to direct
that all the provisions of Section 5A of the Act would
not apply.
4. On April 3, 2000, a declaration was made by the
Government of Delhi under Section 6 of the Act stating
that the land mentioned therein was acquired for the
public purpose namely; Rohini Residential Scheme.
5. Another notification of the same date was issued
under Section 7 of the Act directing the Land
Acquisition Collector, Narela to take orders for
acquisition of the said land and take possession of the
land mentioned therein.
6. The appellant in the present appeal claims to be the
owner of the land ad-measuring 14 Bighas 18 Biswas in
Khasra Nos. 22 and 39 of Village Shahbad-Daulatpur
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after the said land came to be donated to it by the
erstwhile owners. The appellant further claims that a
school has been set up on the above land which imparts
education to a large number of students. The appellant
challenged the acquisition of the above land which
forms part of the above notifications before the Delhi
High Court. Large number of other Writ Petitions also
came to be filed before the High Court challenging the
above notifications.
7. Before the High Court, diverse grounds in challenging
the acquisition of the subject land were set up; two of
such grounds being that Lt. Governor has not applied
his mind for dispensation of the enquiry under Section
5A of the Act and that resort to the urgency
provisions contained in Section 17 of the Act was
unwarranted and unjustified.
8. The respondents contested the group of Writ Petitions
and justified their action including invocation of
urgency clause and dispensation of the enquiry under
Section 5A of the Act.
9. The Division Bench of the High Court, on hearing the
parties, was not persuaded by the contentions of the
appellant and the other writ petitioners which formed
part of the group matters and dismissed the Writ
Petitions being devoid of merit on July 9, 2007. It is
from this judgment that the present appeal has
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arisen.
10. The High Court in the impugned judgment
noticed the contentions of the Writ Petitioners in
paragraph 2 as follows:
“The contention of the petitioners is that the Lt. Governor had not specifically authorised invocation of Section 17(4) of the stridently Land Acquisition Act and that this is all the more significant since the draft of the Notification placed before him adverts to Section 17(4). According to the petitioners, the only inference that can be drawn is that the Lt. Governor did not approve of dispensing with the petitioners valuable rights to object to the acquisition. The further contention is that since the petitioners have not been permitted to avail of their rights to file objections under Section 5A and have not been given an opportunity of being heard the entire acquisition should be struck down. It has also been argued on behalf of the petitioners that even assuming that Section 17(4) need not in terms have to be mentioned by the Lt. Governor while granting his approval to the Scheme and that reference only to Section 17(1) would suffice, the Lt. Governor has not properly exercised his mind in approving the waiver and withdrawal of the petitioners valuable right under section 5A of the Act. In other words, it is their stance that resort to the emergency provisions contained in Section 17 of the Act were unwarranted and unjustified in the facts of the present case.”
11. The High Court noted the statutory provisions
contained in Sections 4,5A,6,8,9,11,16 & 17 of the Act
and referred to the decisions of this Court relating
to the interpretation of Section 17 of the Act in the
cases namely; Nandeshwar Prasad vs. The State of U.P.1;
1(1964) 3 SCR 425
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Sarju Prasad Sinha vs. The State of U.P.2;, Union of
India vs. Mukesh Hans3; Munshi Singh and others Vs.
Union of India4; Union of India vs. Krishan Lal Arneja5.
With regard to decisions of this Court in Nandeshwar
Prasad1, Krishan Lal Arneja5 and Mukesh Hans3, the High
Court, observed as follows:
“We have carefully perused the judgments in Nandeshwar Prasad, Krishan Lal Arneja and Mukesh Hans and in order to ascertain whether it had been argued that a separate decision must be taken under Section 17(1) or (2) on the one hand and Section 17(4) on the other; or that even if Section 17(1) or 17(2) are resorted to objections under Section 5A must be invited and decided before an acquisition can be completed. Our research is that these contentions had not been raised. Therefore, the dictum in Quinn assumes great significance. We will nonetheless give due deference to all the observations made by the Apex Court, even though we find from the pleadings before us, that grounds predicated on the above arguments have not been articulated in the petitions. Indubitably, these are legal contentions and we would be loath to ignore them solely for the reason that they have not been pleaded. But this state of affairs has obviously been occasioned because of the views ventilated in Mukesh Hans.”
12. The High Court then considered the three
decisions of that Court in Sri Ballabh Marbles vs.
Union of India6; Chaman Lal Malhotra vs. Union of India,
W.P. (C) 4002 of 1997 decided on August 8, 2005 and
2 AIR 1965 SC 1783 3 (2004) 8 SCC 14 4 (1973) 2 SCC 337 5 AIR 2004 SC 3582 6 117 (2005) DLT 387
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Vasant Kunj Enclave Housing Welfare Society vs. Union
of India7 and observed that they were not persuaded to
follow the line of reasoning in the above three cases
relied upon by the Writ Petitioners.
13. The High Court also considered the Act
XXXVIII of 1923 whereby the Act came to be amended.
The High Court indicated its opinion in the following
words:
“In our considered opinion Section 17(4) is not a fasciculous of the Act, a sub-pandect or a self- contained code having its own realm of operation. Its sole purpose is to clarify that Sections 17(1) and (2) continue to operate as they did prior to 1923. If Section 17(4) is to function in its own field, the factual matrix attending thereto should be spelt out on the lines delineated in its preceding sub-sections (1) and (2). On a careful perusal of the provision of Section 17(4) it will be evident that it contemplates the formation of an opinion by the Government as to existence of the fact situation postulated either by Section 17 (1), thereby enabling possession to be taken over after fifteen days, or under Section 17(2) empowering the taking of similar action after only two days. Originally, neither of these provisions had Section 5A within their respective sights. Sections 17(1) and (2) predated the introduction of the rights of landowners/occupiers to object to the acquisition of their lands. Furthermore, we think it hallucinatory to visualize the taking over of possession in less than two days. We have not come across a case where a citizen is dispossessed instantaneously with the taking of a decision to acquire his land. If this is the practical reality, we are unable to conceive of a situation of such urgency as would justify or necessitate the formation of an opinion in respect of a decision to be taken other than in the factual matrix disclosed in sub-section (1) or sub-section (2) of Section 17 (i.e. signing and executing virtually instantly) reference to which would not have been necessary if there were other and even
7 2006 (89) DRJ 406
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more extreme situations (in practical terms unthinkable to us), envisaged by sub-section (4) alone. This is why we have said that Section 17(4) is not a self-contained sub code; if theoretically there is urgency which does not brook even a delay of forty-eight hours, it should have been articulated in painstakingly minute detail, so that its abuse is safeguarded against. It is equally unrealistic to expect that objections, which are normally numerous, can be decided in two days or even in fifteen days. The original intendment of Section 17 of the Act was merely clarified in Section 17(4) to continue even after the introduction of Section 5A, viz that in emergent situations acquisition proceedings could be concluded virtually instantly.”
14. The High Court, thereafter again considered
few decisions of this Court and held as under:
“The conclusion that we have arrived at as a result of the above discussion is that Section 17, as a composite whole, is a pandect within the Land Acquisition Act, in much the same manner in which Section 25B of the Delhi Rent Control Act has been viewed by the Hon'ble Supreme Court. Section 17 deals with the entire spectrum of emergencies which call for urgent action leading to expropriation of private property. It empowers the State to take possession of lands required for public purposes in two categories of contingencies (a) in urgent circumstances as adumbrated in the first sub- section enabling dispossession after fifteen days and (b) situations specifically spelt out in the second sub-section empowering immediate dispossession, i.e. after two days. These provisions were available to the State from the very inception of the Act, and had the result of permitting the Government to take possession along with the publishing of a notification under Section 4, leaving the matter of computing and tendering compensation to follow. The introduction in 1923 of the right to file objections under Section 5A within thirty days of the Section 4 Notification required necessary clarification that where circumstances obtain necessitating urgent action, it could be taken. This was clarified by the simultaneous inclusion of Section 17(4), which notably does not have its own field of operation, distinct of sub-sections (1) and (2). Therefore, once the Government is subjectively satisfied that circumstances chronicled in the first two sub-
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sections exist, the effect is the suspension of the right to file Objections under Section 5A. In the present case Section 17(1) has been resorted to, it would not be open to the Authorities to take possession of the property till the expiration of fifteen days from the publication of the Notification. We have come to this conclusion respectfully and humbly mindful of observations made by their Lordships in Nandeshwar Prasad, Krishan Lal Arneja and Mukesh Hans, in which cases the argument that separate orders under Section 17(4) are essential, were not raised.
Proceeding on the basis that no legal impropriety or infirmity has been committed in failing to make a mention of Section 17(4) of the Act, the controversy is still not set at rest. This is because it is axiomatic and uncontrovertable that the Lt. Governor must, on the basis of material available in the records placed before him, arrive at a soundly considered and informed decision that such grave urgency exists as justifies overriding the basic rights of the land owners, which partake the character of fundamental rights. In State of Punjab -vs- Gurdial Singh, AIR 1980 SC 319 it has been observed that - 妬 t is fundamental that compulsory taking of a man's property is a serious matter and the smaller the man the more serious the matter. Hearing him before depriving him is both reasonable and preemptive of arbitrariness, and denial of this administrative fairness is constitutional anathema except for good reasons. Save in real urgency where public interest does not brook even the minimum time needed to give a hearing, land acquisition authorities should not, having regard to Article 14 & 19 of the Constitution of India, brook an inquiry under Section 17 of the Act. Here a slumbering process, pending for years and suddenly exciting itself into immediate forcible taking, makes a travesty of emergency powers.It is also trite that the attitude of the Administration should be neither cavalier nor casual (Dora Phalauli -vs- State of Punjab, (1979) 4 SCC 485). While we prefer not to get bogged down by the semantics and syntax of Section 17, we are unwilling to dilute the stringent rigours which must be satisfied before the circumvention of Section 5A passes judicial muster.”
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15. While dealing with the question whether the
decision of the Lt. Governor to dispense with Section
5A of the Act was properly taken or not, the Division
Bench observed thus:
“It cannot possibly be over-emphasized that such a decision must be taken with due caution with even greater care than while deciding objections under Section 5A. Judicial review of such decisions would entail a jural investigation as to whether there was adequate material before the Authority concerned and whether the outcome was predicated on cogitation centered on such material. Courts will be loathe to substitute the subjective satisfaction of the authority with their own. Before Section 5A objections are disposed of, the objectors must be given an opportunity of being heard. In the present case it is palpably clear that the Lt. Governor had looked into the ambit of Section 17(1) of the Act, and finding that the circumstances postulated therein exist, had approved of the draft notification which clarified that the provisions of Section 5A would not apply. We do not need to locate a reasoned order so long as the impugned administrative decision appears to have been taken on the basis of the material available on the record.
16. The High Court considered few other decisions
of this Court and ultimately held as follows:
“We find that there was abundant material available for forming a subjective opinion that public purpose would be sub served through the acquisition and that there was sufficient urgency in invoking the provisions of Section 17 valuable but not unalienable of the Act fully mindful that the consequence was the deprivation of the rights of persons having an interest in the land of filing Objections under Section 5A of the Act.”
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17. In a recent decision of this Court in Anand
Singh and another vs. State of Uttar Pradesh and
others8, this court considered elaborately the power of
urgency conferred upon the Government under Section 17
of the Act, its invocation and dispensation of
enquiry under Section 5A of the Act. This Court
speaking through one of us (R.M. Lodha,J.) in Anand
Singh8 considered the previous decisions of this Court
in Raja Anand Brahma Shah vs. State of U.P.9; Jage Ram
vs. State of Haryana10; Narayan Govind Gavate vs. State
of Maharashtra11; State of Punjab vs. Gurdial Singh12;
Deepak Pahwa vs. Lt. Governor of Delhi13; State of U.P.
vs. Pista Devi14; Rajasthan Housing Board vs. Shri
Kishan15; Chameli Singh s. State of U.P.16; Meerut
Development Authority vs Satbir Singh17; Om Prakash vs.
State of U.P.18; Union of India vs. Mukesh Hans3;
Hindustan Petroleum Corpn. Ltd. vs. Darius Shapur
Chenai19; Mahadevappa Lachappa Kinagi vs. State of
Karnataka20; Babu Ram vs. Statte of Haryana21 and Tika
8 (2010) 11 SCC 242 9 (1967) 1 SCR 373 1 0 (1971) 1 SCC 671 1 1 (1977) 1 SCC 133 1 2 (1980) 2 SCC 471 1 3 (1984) 4 SCC 308 1 4 (1986) 4 SCC 251 1 5 (1993) SCC 84 1 6 (1996) 2 SCC 549 1 7 (1996) 11 SCC 462 1 8 (1998) 6 SCC 1 1 9 (2005) 7 SCC 627 2 0 (2008) 12 SCC 418 2 1 (2009) 10 SCC 115
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Ram vs. State of U.P.22 and culled out the legal
position as follows:
“When the Government proceeds for compulsory acquisition of a particular property for public purpose, the only right that the owner or the person interested in the property has, is to submit his objections within the prescribed time under Section 5-A of the Act and persuade the State authorities to drop the acquisition of that particular land by setting forth the reasons such as the unsuitability of the land for the stated public purpose; the grave hardship that may be caused to him by such expropriation, availability of alternative land for achieving public purpose etc. Moreover, the right conferred on the owner or person interested to file objections to the proposed acquisition is not only an important and valuable right but also makes the provision for compulsory acquisition just and in conformity with the fundamental principles of natural justice.
The exceptional and extraordinary power of doing away with an enquiry under Section 5-A in a case where possession of the land is required urgently or in an unforeseen emergency is provided in Section 17 of the Act. Such power is not a routine power and save circumstances warranting immediate possession it should not be lightly invoked. The guideline is inbuilt in Section 17 itself for exercise of the exceptional power in dispensing with enquiry under Section 5-A. Exceptional the power, the more circumspect the Government must be in its exercise. The Government obviously, therefore, has to apply its mind before it dispenses with enquiry under Section 5-A on the aspect whether the urgency is of such a nature that justifies elimination of summary enquiry under Section 5-A.
A repetition of the statutory phrase in the notification that the State Government is satisfied that the land specified in the notification is urgently needed and the provision contained in Section 5-A shall not apply, though may initially raise a presumption in favour of the Government that prerequisite conditions for exercise of such power have been satisfied, but such presumption may
2 2 (2009) 10 SCC 689
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be displaced by the circumstances themselves having no reasonable nexus with the purpose for which the power has been exercised. Upon challenge being made to the use of power under Section 17, the Government must produce appropriate material before the Court that the opinion for dispensing with the enquiry under Section 5-A has been formed by the Government after due application of mind on the material placed before it.
It is true that power conferred upon the Government under Section 17 is administrative and its opinion is entitled to due weight, but in a case where the opinion is formed regarding the urgency based on considerations not germane to the purpose, the judicial review of such administrative decision may become necessary.
As to in what circumstances the power of emergency can be invoked are specified in Section 17(2) but circumstances necessitating invocation of urgency under Section 17(1) are not stated in the provision itself. Generally speaking, the development of an area (for residential purposes) or a planned development of city, takes many years if not decades and, therefore, there is no reason why summary enquiry as contemplated under Section 5-A may not be held and objections of landowners/persons interested may not be considered. In many cases, on general assumption likely delay in completion of enquiry under Section 5-A is set up as a reason for invocation of extraordinary power in dispensing with the enquiry little realizing that an important and valuable right of the person interested in the land is being taken away and with some effort enquiry could always be completed expeditiously.
The special provision has been made in Section 17 to eliminate enquiry under Section 5-A in deserving and cases of real urgency. The Government has to apply its mind on the aspect that urgency is of such nature that necessitates dispensation of enquiry under Section 5-A. We have already noticed a few decisions of this Court. There is conflict of view in the two decisions of this Court viz. Narayan Govind Gavate v. State of Maharashtra, (1977) 1 SCC 133, and State of U.P. v. Pista Devi, (1986) 4 SCC 251. In Om Prakash v. State of U.P., (1998) 6 SCC 1, this Court held that decision
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in Pista Devi (supra) must be confined to the fact situation in those days when it was rendered and the two-Judge Bench could not have laid down a proposition contrary to the decision in Narayan Govind Gavate (supra). We agree.
As regards the issue whether pre-notification and post-notification delay would render the invocation of urgency power void, again the case law is not consistent. The view of this Court has differed on this aspect due to different fact situation prevailing in those cases. In our opinion such delay will have material bearing on the question of invocation of urgency power, particularly in a situation where no material has been placed by the appropriate Government before the Court justifying that urgency was of such nature that necessitated elimination of enquiry under Section 5-A.
In a country as big as ours, a roof over the head is a distant dream for a large number of people. The urban development continues to be haphazard. There is no doubt that planned development and housing are matters of priority in a developing nation. The question is as to whether in all cases of 叢 lanned development of the cityor 素 or the development of residential area the power of urgency may be invoked by the Government and even where such power is invoked, should the enquiry contemplated under Section 5-A be dispensed with invariably. We do not think so. Whether `planned development of cityor `development of residential areacannot brook delay of a few months to complete the enquiry under Section 5-A? In our opinion, ordinarily it can. The Government must, therefore, do a balancing act and resort to the special power of urgency under Section 17 in the matters of acquisition of land for the public purpose viz. 叢 lanned development of cityor 素 or development of residential areain exceptional situation.
Use of the power by the Government under Section 17 for `planned development of the cityor `the development of residential areaor for `housingmust not be as a rule but by way of an exception. Such exceptional situation may be for the public purpose viz. rehabilitation of natural calamity affected persons; rehabilitation of persons uprooted due to commissioning of dam or housing for lower strata of the society urgently;
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rehabilitation of persons affected by time bound projects, etc. The list is only illustrative and not exhaustive. In any case, sans real urgency and need for immediate possession of the land for carrying out the stated purpose, heavy onus lies on the Government to justify the exercise of such power.
It must, therefore, be held that the use of the power of urgency and dispensation of enquiry under Section 5-A by the Government in a routine manner for the 叢 lanned development of cityor 租 evelopment of residential areaand thereby depriving the owner or person interested of a very valuable right under Section 5-A may not meet the statutory test nor could be readily sustained.”
18. If the government seeks to invoke its power of
urgency, it has to first form the opinion that the
land for the stated public purpose is urgently needed.
Such opinion has to be founded on the need for
immediate possession of the land for carrying out the
purpose for which land is sought to be compulsorily
acquired. The use of power of urgency under Section
17(1) and (4) of the Act ipso facto does not result in
elimination of enquiry under Section 5A and,
therefore, if the government intends to eliminate
enquiry, then it has to apply its mind on the aspect
that urgency is of such nature that necessitates
elimination of such enquiry. The satisfaction of the
government on twin aspects viz; (i) need for immediate
possession of the land for carrying out the stated
purpose and (ii) urgency is such that necessitates
dispensation of enquiry is a must and permits no
departure for a valid exercise of power under
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Section 17(1) and (4). In paragraph 51 of the case
of Anand Singh8, it has been held that use of the
power of urgency and dispensation of enquiry under
Section 5A of the Act by the Government in a routine
manner for the 菟 lanned development of cityor 電
evelopment of residential areaand thereby depriving
the owner or person interested of a very valuable
right under Section 5-A may not meet the statutory
test nor could be readily sustained (emphasis
supplied). Ordinarily, therefore, invocation of
urgency power by the government for a Residential
Scheme that does not fall in exceptional category as
illustrated in para 50 of Anand Singh8 cannot be held
to be legally sustainable.
19. Adverting now to the Notification dated
October 27, 1999, the statement made therein is to the
effect 鍍 he Lt. Governor, Delhi is satisfied also
that provisions of sub-section (1) of Section 17 of
the said Act are applicable to this land and is
further pleased under sub-section (4) of the said
Section to direct that all the provisions of Section
5A shall not apply For what has been stated just
above in immediately preceding paragraph, the exercise
of power by the Lt. Governor, Delhi under Section
17(1) and (4) has to be held bad in law. Moreover,
except the above
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statement in the Notification, there is no other
material available on record which indicates that
there has been application of mind by the Lt.
Governor, Delhi on the aspect that urgency was of
such nature that necessitated dispensation of enquiry
under Section 5A of the Act. The respondents have
miserably failed to show that the stated purpose
'Rohini Residential Scheme' could not have brooked
the delay of few months and the conclusion of the
enquiry under Section 5A of the Act would have
frustrated the said public purpose.
20. Where the government invokes urgency power
under Section 17(1) and (4) for the public purpose
like 'planned development of city' or 'development of
residential area' or 'Residential Scheme', the initial
presumption in favour of the government does not arise
and the burden lies on the government to prove that
the use of power was justified and dispensation of
enquiry was necessary. In the present case, the
respondents have miserably failed to show to the
satisfaction of the Court that power of urgency and
dispensation of enquiry under Section 5A has been
exercised with justification. The action of the Lt.
Governor, Delhi, in the facts of the case whereby he
directed that the provisions of Section 5A shall not
apply, if allowed to stand, it would amount to
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depriving a person of his property without authority
of law.
21. The power of urgency by the Government under
Section 17 for a public purpose like Residential
Scheme cannot be invoked as a rule but has to be by
way of exception. As noted above, no material is
available on record that justifies dispensation of
enquiry under Section 5A of the Act. The High Court
was clearly wrong in holding that there was
sufficient urgency in invoking the provisions of
Section 17 of the Act.
22. Consequently, the appeal is allowed. The
Notification dated October 27, 1999 to the effect 鍍 he
Lt. Governor, Delhi is satisfied also that provisions
of sub-section (1) of Section 17 of the said Act are
applicable to this land and is further pleased under
sub-section (4) of the said Section to direct that all
the provisions of Section 5(A) shall not applyinsofar
as appellant's land is concerned is quashed. The
declaration dated April 3, 2000 issued and published
under Section 6 of the Act concerning the subject
property is also quashed. The Competent Authority may
now invite objections under Section 5A of the Act
pursuant to the Notification dated October
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27, 1999 and proceed with the matter in accordance
with law. No order as to costs.
.....................J. (R.M. LODHA)
.....................J. (H.L. GOKHALE)
NEW DELHI MARCH 21, 2012.