LAWS(DLH)-2014-9-169

SURENDER SINGH Vs. UNION OF INDIA

Decided On September 12, 2014
SURENDER SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) IN this writ petition, inter alia, the following reliefs have been sought: -

(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: -