DELHI DEVELOPMENT AUTHORITY Vs. ARCHANA KHANNA & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) It is not in dispute that in this appeal, the award is dated 07.01.1999 and that there was no stay operating and yet, possession has not been taken. Therefore, Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 has to apply and the acquisition is to be declared as lapsed.

(3.) In that view of the matter, the appeal is dismissed.