LAND AND BUIILDING DEPARTMENT Vs. ATTRO DEVI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellants have challenged the order dtd. 20/12/2017 passed by the High Court of Delhi. Vide aforesaid order, writ petition filed by the respondents was allowed holding that in view of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the 2013 Act"), the acquisition in respect to the land in dispute, has lapsed.