RAVINDER @ BINDA & ORS. Vs. STATE

JUDGEMENT

(1.) Although these writ petitions have been heard separately, but for the sake of convenience a common judgment is being passed.

(2.) Mr.Jain, learned counsel appearing on behalf of LAC submits that he adopts the counter affidavit filed in W.P. (C) 8136/2015 in W.P. (C) 9527/2016 as well.

(3.) Present petitions have been filed under Article 226 of Constitution of India. The petitioners seek a declaration that the acquisition proceedings with respect to 73.5% undivided share of petitioner in W.P. (C) 8136/2015 and 26.5% undivided share of petitioner in W.P. (C) 9527/2016, in land admeasuring 16.5 biswa falling in Khasra no. 1184/20/2/1 out of total land admeasuring 5 bighas 14 biswas (after acquisition by DMRC) falling in Khasra no. 1184/20, situated at village Jhilmil Tahirpur, Shahdara, Delhi, (hereinafter referred to as the 'subject land') stand lapsed in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as '2013 Act') as compensation has not been tendered to the petitioners although the possession has been taken and lands have been put to use.