DELHI DEVELOPMENT AUTHORITY Vs. POONAM BHATIA

JUDGEMENT

(1.) Leave granted.

(2.) The Delhi Development Authority has come up in appeal, aggrieved by the Judgment dated 11.11.2014 passed by the High Court of Delhi, whereby the acquisition of the property referred to in the Judgment in question of the land belonging to the respondents has been declared to have lapsed in view of the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(3.) On the finding that the possession has not been taken, the relevant portion of the impugned judgment is extracted below: