RAMANDEEP & ORS Vs. UOI & ORS

JUDGEMENT

(1.) The learned counsel for the petitioners submits that he is not pressing this writ petition insofar as the petitioner no.1 is concerned. Insofar as the petitioner nos. 2 to 4 are concerned they are seeking 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.

(2.) The petitioner numbers 2 & 3 are recorded owners of 3 bighas 1 biswa of land comprised in khasra no. 143 min. The said khasra number 143 min has a total extent of 6 bighas 5 biswas . The balance 3 bighas 4 biswas is not the subject matter of the present writ petition. The petitioner no.4 is the recorded owner of khasra no. 672 to the extent of 1 bigha out of the total area of 4 bighas 16 biswas comprised in this khasra. Both the khasras are in respect of lands situated in village Bhalswa Jahangirpur, Delhi.

(3.) The relevant acquisition proceedings under the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act') culminated in award no. 24/2005-06/DC(NW) dated 03.02.2006.