CHAMAN SINGH. Vs. LAND ACQUISITION COLLECTOR EAST

JUDGEMENT

(1.) The petitioners seek declaration that acquisition of land in Khasra Nos. 193/2/3 (0-19), 193/2/1 (0-10), 193/2/2 (0-19) and 455/192/2/10 (0-10) total measuring 2 bighas and 18 biswas situated in the Revenue Estate of Village Gharonda Neemka Bangar, Delhi (hereinafter referred to as 'suit land') has lapsed by virtue of Sec. 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act').

(2.) The necessary facts are that a notification under Sec. 4 of the Land Acquisition Act, 1894 (old Act) was issued on 13.11.1959; it included the suit land. A declaration was issued under Sec. 6 on 20.06.1966. The award bearing No.6C/71-72 (Suppl.) dated 27.03.1977 was made by the Land Acquisition Collector.

(3.) The petitioners aver that Jai Chand was the owner of the suit land after its purchase on the basis of Power of Attorney, etc. Jai Chand has since expired on 21.08.2014. Only symbolic possession of the suit land was taken over by the respondents on 27.01977; its physical possession continues to be with the petitioners. The petitioners have not been paid or tendered compensation.