AZHAR AHMED Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Previous order has not been complied with, however the counter affidavit has been handed over in Court today. Same is taken on record.

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

(3.) This is a petition under Article 226 of the Constitution of India filed by the petitioner seeking a declaration that the acquisition proceedings pertaining to land of the petitioner comprised in Khasra Nos. 57 (1-08) measuring 01 Bigh 08 Biswa situated in the revenue State of Village Beholpur, Khader Tehsil, Mehrauli, New Delhi (hereinafter referred to as 'the Subject Land') is deemed to have been 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 physical possession has been taken nor compensation has been paid to the petitioner.