(1.) 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 of petitioner admeasuring 1 bigha comprised in Khasra no.48/15, situated in the revenue estate of village Pehladpur Bangar, Delhi (hereinafter referred to as the "subject land") stands 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 compensation has not been tendered to the petitioner.
(2.) In this case, a notification under section 4 of Land Acquisition Act, 1894 ("the Act" in short) was issued on 21.03.2003 and a declaration under section 6 of the Act was made on 19.03.2004. Thereafter, an award bearing no.06/2005-06 was passed on 12.07.2005.
(3.) Counsel for the petitioner submits that neither physical possession of the subject land has been taken nor compensation has been tendered to the petitioner. Counsel further submits that the land in question is built up. She contends that the acquisition pertaining to the land in question has been a subject matter of a large number of writ petitions including W.P. (C) 2492/2015 Ankit Bansal Vs. Union of India and others, W.P. (C) 2488/2015 Gaurav Kumar Vs. Union of India and others & W.P. (C) 2491/2015 J.C. Gupta Vs. Union of India and others. Counsel also contends that Special Leave Petitions have already been filed against all of the orders pertaining to the same village being SLP (C) 13551/2015, Civil Appeal No.6112/2017 Govt. of NCT of Delhi Vs. Manav Dharma Trust and another. The civil appeals pertaining to the above mentioned three cases are Civil Appeal No.6260/2017, 6179/2017 and 6183/2017. She submits that these Special Leave Petitions/Civil Appeals already stand dismissed.