SATVIR & ORS Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India filed by the petitioner seeking a declaration that the acquisition proceedings pertaining to land of the petitioner comprised in Khasra Nos. 175/136 (1-04), 34 (0-08), 174/136 (1-04), total admeasuring 02 Bigha 16 Biswas in the revenue State of Village Behlopur, Delhi (hereinafter referred to as 'Subject land') is deemed to have been 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 compensation has not been paid to the petitioners.

(2.) In this case, a Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') was issued on 23.06.1989, a declaration under Section 6 of the Act was issued on 206.1990 and an Award bearing No.15/1992-93 was passed on 19.06.199

(3.) Counter affidavit has been filed by LAC. As per para 4 of the counter affidavit, compensation has not been paid to the recorded owners based on the statement 'A' and Naksha Mutzamim.