DELHI DEVELOPMENT AUTHORITY Vs. SHIV KUMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 24/7/2017 passed by the High Court of Delhi at New Delhi in Writ Petition (Civil) No. 5048/2016, the Delhi Development Authority (for short, 'DDA') and Government of NCT of Delhi have preferred the present appeals. By the impugned judgment and order, the High Court has allowed the said writ petition preferred by the respondents herein and has declared that the acquisition with respect to the land in question has lapsed, in exercise of powers under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the '2013 Act').

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 14/5/2018 passed by the High Court of Delhi at New Delhi in Writ Petition (Civil) No. 4760 of 2016, by which the High Court has allowed the said writ petition preferred by the respondents herein -original writ petitioners and has declared that the acquisition with respect to the land in question has lapsed, in exercise of powers under Sec. 24(2) of the 2013 Act, the Government of NCT of Delhi through its Secretary has preferred the present appeal.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 10/10/2018 passed by the High Court of Delhi at New Delhi in Writ Petition (Civil) No. 19 of 2018, by which the High Court has allowed the said writ petition preferred by the respondents herein -original writ petitioners and has declared that the acquisition with respect to the land in question has lapsed, in exercise of powers under Sec. 24(2) of the 2013 Act, the Government of NCT of Delhi has preferred the present appeal.