BALWAN SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners have filed the present petition impugning an order dtd. 16/8/2024 (hereafter the impugned order) passed by respondent no.2 (hereafter LAC), whereby the application preferred by the petitioners under Sec. 28A of the Land Acquisition Act, 1894 (hereafter the LA Act) was dismissed on the ground of limitation.

(2.) The petitioners also pray that directions be issued to the respondents to pay compensation to the petitioners at the rate of Rs.26.6 lacs per acre (Rs.5,52,083.33 per bigha) along with interest as awarded by the Court of the learned Additional District Judge (ADJ) in terms of the order dtd. 11/11/2016.

(3.) The principal question that falls for consideration of this court is whether the application filed by the petitioners under Sec. 28A of the LA Act was barred by limitation.