PRAVEEN JAIN Vs. LAND ACQUISITION COLLECTOR (NORTH)

JUDGEMENT

(1.) THE counter affidavit handed over by Mr Yeeshu Jain, Advocate on behalf of respondent Nos.1 & 2 is taken on record. The learned counsel for the petitioner does not wish to file any rejoinder affidavit and shall be relying on the averments made 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 initiated under the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act') in respect of which Award No. 34/89 -90 dated 29.03.1990 was made, inter alia, in respect of the petitioner's land comprised in Khasra No. 400/87/1/2 measuring 11 biswas in all in village Azadpur shall be deemed to have lapsed.

(3.) THOUGH the respondents claimed that possession of the said land was taken on 22.03.1990, the petitioner disputes this and maintains that physical possession has not been taken. However, insofar as the issue of compensation is concerned, it is an admitted position that it has not been paid.