JAGBIR SINGH Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The pleadings are complete. The present Writ Petition is set down for final hearing and disposal.

(2.) This is a petition under Article 226 of Constitution of India filed by the petitioner seeking a declaration that the acquisition proceedings with respect to land comprised in Khasra No. 52/24 admeasuring 04 Bighas 16 Biswas situated in the revenue estate of village & Post Office Prehladpur Banger, Delhi, (hereinafter referred 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 neither the compensation has been paid to the petitioner nor the possession has been taken with respect to the subject land.

(3.) In this case, a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'Act') was issued on 27.10.1999 and a declaration under Section 6 was made on 004.2000. Thereafter, an Award bearing no. 14/2002-03 was passed on 08.07.2002 with respect to the subject land.