PARAMJIT SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The counter-affidavit has been handed over in Court, copy has been supplied. The same is taken on record. With the consent of the parties the writ petition is set down for final hearing and disposal.

(2.) The present writ petition is filed under Article 226 of the Constitution of India by the petitioner. The petitioner is the owner of the land admeasuring 1824 Sq. Yds. out of Khasra Nos. 732 & 733, Village Tuglakabad, Delhi corresponding to property bearing No. 101, M.B. Road, New Delhi.

(3.) Counsel for the petitioner submits that the land acquisition proceedings with respect to the aforesaid land stands lapsed, as neither possession has been taken nor compensation has been paid. Counsel for the petitioner also relies on para 5 of the Counteraffidavit in support of his submission.