GOPAL SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Pleadings are complete. Accordingly, the present writ petition is set down for final hearing and disposal.

(2.) This is a petition under Article 226 of Constitution of India filed by the petitioner seeking a declaration that the acquisition proceedings with respect to land bearing Khasra No. 441 (02-15), measuring 2 Bighas 15 Biswas (out of which petitioner claims 480 sq.yds.) situated in the revenue estate of village Jasola, Tehsil Sarita Vihar, Delhi (hereinafter referred 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 physical possession of the subject land has been taken nor compensation in respect thereof has been paid to the petitioner.

(3.) The necessary facts to be noticed for disposal of this writ petition are that a Section 4 notification of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') was issued on 206.1989. Section 6 declaration was made on 22.06.1990. Thereafter an Award bearing no. 21/92-93 was passed by the Land Acquisition Collector on 18.06.1992.