DELHI DEVELOPMENT AUTHORITY Vs. MANPREET SINGH

JUDGEMENT

(1.) As common question of law and facts arise in these appeals, as both these appeals arise out of the impugned judgment and order passed by the High Court, both these appeals are being decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Delhi at New Delhi dtd. 30/1/2018 passed in Writ Petition (C) No. 11230 of 2015 by which on the writ petition filed by the respondent No. 1 herein - original writ petitioner, the High Court has allowed the said writ petition and has held that the acquisition with respect to the land in question is deemed to have lapsed by virtue of 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 beneficiary - Delhi Development Authority (DDA) and the acquiring body - Government of NCT of Delhi have preferred the present appeals.

(3.) Learned counsel appearing on behalf of the appellants has vehemently submitted that as such the respondent No. 1 herein - original writ petitioner is the subsequent purchaser, who purchased the property even after the Act, 2013 coming into force and therefore as observed and held by this Court in the case of Delhi Administration Thr. Secretary, Land and Building Department and Ors. Vs. Pawan Kumar and Ors., Civil Appeal No. 3646 of 2022 and Delhi Development Authority Vs. Godfrey Phillips (I) Ltd. & Ors., Civil Appeal No. 3073 of 2022, being a subsequent purchaser, he had no locus to challenge the acquisition / lapsing of the acquisition proceedings under the Act, 2013. It is submitted that therefore, the High Court has materially erred in declaring that the acquisition with respect to the land in question is deemed to have lapsed in a writ petition filed by the respondent No. 1 being a subsequent purchaser, who as such had no locus to challenge the acquisition as observed and held by this Court in the aforesaid decisions.