GOVERNMENT OF NCT OF DELHI Vs. OM PRAKASH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 23/9/2014 passed by the High Court of Delhi at New Delhi in W.P. (C) No. 3066 of 2013.

(3.) The writ petition filed by the respondents was allowed by the High Court holding that acquisition proceedings stand lapsed in terms of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act").