SUBHASH CHANDER KHATRI Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India filed by the petitioners seeking a declaration that the acquisition proceedings in respect of 34 bigha and 18 biswas land of the petitioners comprised in Khasra No.334(7-10), 335(0-5), 336(3-2), 337 (4-16), 338 min (2-6), 339 (4-16), 339 min (2-10), 340 (4-16) and 341(4-16) (New numbers 28//13(4-16), 14(4-16), 17(4-14), 18(4-16), 23(4-16), 24(4-14), 35//3 (2-12), 4(3-16) situated in the revenue estate of village Bamnoli, NCT of 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 neither the physical possession has been taken nor compensation has been paid to the petitioner.

(2.) In this case, a Notification under Section 4 was issued on 04.11.2004, a declaration under Section 6 was issued on 31.10.2005 and an Award bearing No.1/2007-08 was passed on 27.07.2007.

(3.) We have heard the counsel for the parties.