ANAND PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner claims that he owns an agricultural land ad-measuring 5 bighas and 13 biswas (5-13) comprising in Khasra No.24/7/1 (5-2) and Khasra No.24/14/2 (0-11) situated in the revenue estate of village Bamnoli, Delhi (hereafter the subject land). The petitioner further claims that the acquisition of the subject land has lapsed by virtue 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 on 29/11/1996, a scheme for consolidation was announced in respect of village Bamnoli, Delhi. The same was duly confirmed by the Settlement Officer (Consolidation) in terms of the order dtd. 11/4/1997. He claims that owners and Bhoomidhars of the agricultural land in village Bamnoli, Delhi were invited to file applications for allotment of residential and commercial plots in the said village in lieu of their original land. The petitioner had also submitted an application for allotment of residential and commercial plots in lieu of his agricultural land before the concerned authorities. However, the said application of the petitioner was rejected by the Consolidation Officer /Tehsildar by an order dtd. 19/11/2005.

(3.) The petitioner appealed against the order dtd. 19/11/2005 before the Financial Commissioner, Delhi by filing a Revision Petition (Case No.135/2005). However, the same was also rejected by an order dtd. 5/12/2008. The petitioner impugned the order dtd. 5/12/2008 of the learned Financial Commissioner in a writ petition [being W.P.(C) No.8372/2009 captioned Anand Prakash v. Consolidation Officer / Tehsildar]. However, the said writ petition of the petitioner was also dismissed by the learned Single Judge of this Court on 11/11/2009. The petitioner appealed the decision of the learned Single Judge of this Cout in LPA No.659/2009 but that too was dismissed by this Court on 6/3/2012. The petitioner filed an SLP(C) Nos.14106-14107/2012 against the order dtd. 6/3/2012 before the Supreme Court which were dismissed as withdrawn by an order dtd. 17/1/2014.