MAHENDRA KUMAR &ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the parties, writ petition is taken up for hearing and disposal.

(2.) This is a petition under Article 226 of the Constitution of India seeking a declaration that the acquisition proceedings are liable to lapse with regard to the land admeasuring 4 bigha and 10 biswas of land comprised in Khasra Nos. 1418 (New No. 863)) situated in the revenue estate of Village Mehrauli, Tehsil Mehrauli, Delhi (hereinafter referred to as "Subject Land"), 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 compensation has been paid nor possession has been taken.

(3.) In this case, a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") was issued on 13.11.1959 followed by a declaration under Section 6 of the Act made on 23.12.1968 and an award No. 43-A/81-82 was made on 25.02.1983.