GOVERNMENT OF NCT OF DELHI Vs. SUDESH VERMA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 5258 of 2015 by which the High Court has allowed the said writ petition and has declared that the land acquisition proceedings under the Land Acquisition Act, 1894 (hereinafter referred to as 'Act, 1894') with regard to the land in question is deemed to have lapsed under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land cquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter erred to as 'Act, 2013'), the Government of NCT of Delhi and Anr. have preferred the present appeal.

(2.) From the impugned judgment and order passed by the High Court, it appears that while declaring that the acquisition proceedings under the Act, 1894 is deemed to have lapsed under Sec. 24(2) of the Act, 2013, the High Court has heavily relied upon the decision of this Court in the case of Pune Municipal Corporation and Anr. Vs. Harakchand Misirimal Solanki and Ors., (2014) 3 SCC 183.

(3.) In view of the above and for the reasons stated above, the impugned judgment and order passed by the High Court declaring that the land acquisition proceedings with respect to the land in question has lapsed under Sec. 24(2) of the Act, 2013 is unsustainable and the same deserves to be quashed and set aside and is accordingly quashed and set aside.