INDER PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M APPL 6587/2017 (impleadment)

(2.) This is a petition under Article 226 of Constitution of India. The petitioner as well as respondents no.4 and 5 seek a declaration that the acquisition proceedings with respect to land of the petitioner and respondents no.4 and 5 admeasuring 3961 sq. yds. out of Khasra no.731, 732 &734, situated in the revenue estate of village Tuglakabad, Delhi, stand lapsed in view of section 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act") as neither possession has been taken nor compensation has been paid to the petitioner and respondents no.4 and 5.

(3.) In this case, a notification under section 4 of Land Acquisition Act, 1894 ("the Act" in short) was issued on 10.11.1960 and a declaration under sections 6 of the Act was made on 04.01.1969. Thereafter, an award bearing no.66/86-87 was passed on 19.09.1986.