GIRISH CHHABRA Vs. LT. GOVERNOR OF DELHI

JUDGEMENT

(1.) IN this writ petition, the following prayers have been made: -

(2.) THE Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the 2013 Act') came into effect on 01.01.2014. Section 24 of the 2013 Act reads as under: -

(3.) IN Pune Municipal Corporation (supra) , the Supreme Court with reference to Section 24(2) of the 2013 Act held as under: -