SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Counter affidavit has been handed over in Court by the counsel for the LAC, copy supplied to the counsel for the petitioner. Counter affidavit be taken on record.

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

(3.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India. The petitioner seeks a declaration that the acquisition proceedings initiated with respect to the land of petitioner comprised of agricultural land measuring 4 acres 2 bighas bearing Khasra No.1530/1-2(4-16), 1532(4-16), 1533/1-2-3(4-16), 1470(4-16), 1527/1(2-00), situated in the revenue estate of Village Chattarpur, Tehsil Hauz Khas, New Delhi (hereinafter referred to as "?the subject land "?) is deemed to have 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 the "?2013 Act "?), as neither the physical possession of the subject land has been taken nor the compensation has been paid.