ASHWAL VADERAA Vs. DELHI DEVELOPMENT AUTHORITY & ANR

JUDGEMENT

(1.) The relief sought in this writ petition is predicated on the judgement of the Division Bench of this court dated 30.07.2014 passed in the petitioner's case. In short, vide the judgement dated 30.07.2014, the Division Bench stated that the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 2013 Act) have been triggered. Consequently, the Division Bench came to the conclusion that the acquisition proceedings had lapsed.

(2.) I am informed by Mr Sabharwal, learned counsel for respondent no.1, that a SLP has been filed against the said judgement. Mr Sabharwal, further informs me that the SLP is coming up for hearing on 14.10.2015.

(3.) Ms Bhattacharya, who appears for the petitioner, also affirms the said position. Ms Bhattacharya says that there is no stay of the judgement.