J.P.Singh, J. - (1.)In this Writ Petition under Article 226 of the Constitution of India it is prayed that the Notification dated 4.8.1967 under Section 4, Declaration dated 20.11.1967 under Section 6 of the Land Acquisition Act and the Award No. 12/83-84 dated 17.6.1983 in respect of property No.8, Raj Niwas Marg (Ludlow Castle Road), Delhi be quashed and the possession which was taken in May, 2000 be restored to the Petitioner. Corrigendum dated 27.10.1967 is also challenged and de-notification under Section 48 of the Land Acquisition Act is prayed for.
(2.)The Petition has been filed through attorney, by son of Late Goswami Brij Bhushan Lal Jee Maharaj. It is alleged that on 27.8.1931 the property in question was purchased by the father of the Petitioner, for the temple, from Sh. Hari Narain and Sh. Laxmi Narain for a total sale consideration of Rs.14,148.08p vide a Registered conveyance deed.
(3.)Details regarding decree of a suit against Sh. B.Nand Kishore @ Nandu Babu; the consequential public auction of 8 Ludlow Castle Road (Now Raj Niwas Marg), Civil Lines, Delhi; sale by his successors namely Sh. Hari Narain and Sh. Laxmi Narain and how the property was got released from attachment and sold in favour of the Petitioner's father, vide registered Conveyance Deed dated 27.8.1931 are given in paragraphs 3A to 3L of the amended Petition.