DELHI DEVELOPMENT AUTHORITY Vs. VEEN MAHAJAN

JUDGEMENT

(1.) LEAVE granted.

(2.) IT is not in dispute that in all these appeals, the awards are passed five years prior to 01.01.2014, the date of coming into force of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is dated 01.01.2014 and that there was no stay operating in any of the cases of the respondents and yet, possession has not been taken. Therefore, Section 24(2) of the Act has to apply and the acquisitions are to be declared as lapsed.

(3.) IN that view of the matter, the appeals are dismissed. No costs.