NAUNIHAL SINGH KAKKAR Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) We have heard learned counsel for the parties and proceed to dispose of the writ petition.

(2.) The Petitioner has filed the present petition under Article 226 of the Constitution of India, seeking declaration to the effect that the acquisition proceedings with respect to his land comprised in Khasra no. 410/236 (1-12), Gram Begumpur, Tehsil- Mehrauli, Saket, New Delhi-110017 (hereinafter "the subject land") acquired vide notification No. F-1(72) 48, 11/6/59 dated 04.06.1959 and award No. 1000A dated 01.06.1962, are deemed to have lapsed under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter as "the 2013 Act").

(3.) The prayers made in the present petition are as follows: