KANWAR SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Counter affidavits have been handed over in Court by learned counsels for the DDA and LAC. The same are taken on record. Copies of the same have been supplied to the counsel for the petitioner.

(2.) With the consent of the parties, the present writ petition is set down for final hearing and disposal.

(3.) This is a petition under Article 226 of the Constitution of India. The petitioner seeks a declaration that the acquisition proceedings in respect of the land bearing Khasra No.98 min (2-14) and 99 (2-13) total admeasuring 5 bighas and 7 biswas situated in the revenue estate of Village Haiderpur, New Delhi are deemed to have lapsed in view of the fact that neither possession of the land has been taken nor compensation has been paid.