DELHI DEVELOPMENT AUTHORITY Vs. ANITA SINGH

JUDGEMENT

(1.) The order dtd. 22/8/2017 passed by the High Court of Delhi in Writ Petition (C) No.5339/2016 has been impugned before this Court. Vide aforesaid order, the Writ Petition filed by the Respondent no.1 invoking 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 ") was allowed and it was opined that acquisition in question has lapsed.

(2.) The facts of the case as are available on record are that the Respondent no.1 had filed a writ petition stating that she had purchased 100 square yards bearing Khasra No.140/9/1 situated in the Revenue Estate of Village Dichaun Kalan Delhi by virtue of sale deed dtd. 4/3/2005. The said land was subject matter of acquisition. A Notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the 1894 Act ") was issued on 7/4/2006 which was followed by a Notification under Sec. 6 of the 1894 on 4/4/2007. The Award was announced by the Land Acquisition Collector on 30/12/2008 under Sec. 11 of the 1894 Act.

(3.) The writ petition was filed in the year 2016 invoking Sec. 24(2) of the 2013 Act claiming that neither the compensation has been paid to the Respondent no.1 nor the possession of the land had been taken by the acquiring authority, hence, the acquisition lapsed.