SUBHASH JAIN Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The counter-affidavit handed over by Mr Yeeshu Jain on behalf of the respondent No.2 is taken on record. The learned counsel for the petitioner does not wish to file any rejoinder-affidavit inasmuch all the necessary averments are contained in the writ petition.

(2.) The petitioner seeks the benefit of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "the 2013 Act") which came into effect on 01.01.2014. A declaration is sought to the effect that the acquisition proceeding, which is the subject matter of the present writ petition, ought to be deemed to have lapsed in view of Section 24(2) of the 2013 Act.

(3.) The Award under the Land Acquisition Act, 1894 (hereinafter referred to as "the 1894 Act") was made vide Award No.6/2005-06 dated 12.07.2005 and it was in respect of, inter alia, the petitioner's land comprised in Khasra No.49/4 min., measuring 1 bigha, in the revenue estate of village Pehladpur Banger, New Delhi.