MANPREET SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Counter affidavit has not been filed despite time having been granted since 04.12.2015 and various opportunities granted from time to time. Counter affidavit has been handed over in Court today.

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

(3.) This is a petition under Article 226 of the Constitution of India filed by the petitioner. The petitioner seeks a declaration that the acquisition proceedings initiated in respect of 5/6th undivided share of the land of petitioner comprised in Khasra no.1195 (4-16), 1196 min (1-9), 1199 min (0-11), 1200 min (1-16) and 1286 min (3-8) totaling 12 bighas 22/21/1 measuring 04 bighas and 04 biswas situated in village Chattarpur, Tehsil Hauz Khas, New 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 the "2013 Act"), as neither possession has been taken nor compensation has been tendered.