RITA MARWAH Vs. LT GOVERNOR & ORS

JUDGEMENT

(1.) Petitioner seeks a declaration that the acquisition proceedings pertaining to land of the petitioner comprised in Khasra No. 759, 764, 765, 767 total measuring 12 Bighas situated in the revenue estate of Village Malikpur Kohi @ Rang Puri, Delhi (hereinafter referred to as "Subject Land"), stands lapsed in view of the provisions of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013 (hereinafter referred to as "2013 Act").

(2.) It is the case of the petitioner that a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") was issued on 27.06.1996 followed by a notification under Section 6 of the Act was issued on 24.06.1997. An award bearing No. 7/98-99/SW was pronounced on 206.1999 under Section 11 of the Act. It is also the case of the petitioner that neither the possession of the subject land has been taken over nor the compensation has been tendered to the petitioner.

(3.) Counter affidavit has been handed over by learned counsel for LAC in Court today. The same is taken on record.