GOVT. OF NCT DELHI Vs. DINESH KUMAR

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. 4954 of 2016, by which, the High Court has allowed the said writ petition and has declared that the acquisition with respect to the land in question is deemed to have lapsed under Sec. 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 Govt. of NCT of Delhi has preferred the present appeal.

(2.) Learned counsel appearing on behalf of the appellant(s) has submitted that in the present case the possession of the disputed land in question was taken on 31/12/2013 and therefore, as per the law laid-down by this Court in the case of Indore Development Authority Vs. Manoharlal and Ors., reported in (2020) 8 SCC 129 there shall not be any deemed lapse of acquisition under Sec. 24(2) of the Act, 2013.

(3.) Having gone through the impugned judgment and order passed by the High Court, it appears that it was the specific case on behalf of the appellants that the possession of the land in question was taken over on 31/12/2013. The Act, 2013 has come into force w.e.f. 1/1/2014. Therefore, the date on which the Act, 2013 came into force the possession was already taken over.