GOVERNMENT OF NCT OF DELHI Vs. RATIRAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Delhi at New Delhi dated 13.02.2017 in Writ Petition (C) No. 8685 of 2015 by which the High Court has allowed the said writ petition preferred by the private respondent herein and has declared that the acquisition with respect to the land in question is deemed to have lapsed by virtue of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "Act, 2013"), the Government of NCT of Delhi has preferred the present appeal.

(2.) From the impugned judgment and order passed by the High Court and even from the counter affidavit filed on behalf of the appellant and others before the High Court, it appears that it was the specific case on behalf of the appellant and other original respondents that the possession of the land in question was taken on 21.03.2007. In paragraphs 6 and 7 in the counter affidavit, it was stated as under:-

(3.) However, thereafter, without taking into consideration the factum of taking the possession of the land in question and handing over the same to the beneficiary, by the impugned judgment and order, the High Court has declared that the acquisition with respect to the land in question is deemed to have lapsed under Section 24(2) of the Act, 2013 relying 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 and other decisions and solely on the ground that the compensation with respect to the land in question is not tendered.