ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that the acquisition in respect of the land comprising in Khasra No.47//6/1 min measuring (0-19) biswas, situated in the revenue estate of Village Mamoorpur, Narela, Delhi-110040 (hereafter the subject land) as lapsed in view of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereafter the 2013 Act).

(2.) The petitioner claims that he has neither received the compensation for the subject land, nor has the Land Acquisition Collector (hereafter the LAC) taken over the possession of the subject land. He also submits that the acquisition in respect of the part of the subject land comprising in same Khasra number is the subject matter of another petition which was disposed of by the Co-ordinate Bench of this Court by a judgment dtd. 2/8/2016 (Suresh Kumar v Union of India and Ors: Neutral Citation : 2016: DHC:5458-DB). The said judgment reads as under:

(3.) The Government of National Capital Territory of Delhi (LAC) had filed an appeal against the said judgment before the Supreme Court by filing SLP (C) No.4350/2023, which was rejected by an order dtd. 27/2/2023. The Supreme Court held that 'taking into consideration para 4 of the counter affidavit filed by the LAC before the High Court, no interference of this Court is called for'.