JAGAN SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Counter affidavit is handed over by learned counsel for the LAC in Court today. Copy supplied to learned counsel for the petitioner. Counter affidavit is taken on record.

(2.) With the consent of the parties, the present writ petition is set down for final hearing and disposal.

(3.) This is a petition under Article 226 of the Constitution of India seeking a declaration that the acquisition proceedings initiated under the Act of 1894 with respect to the land of the petitioner forming part Khasra 656/658/242 (3-0) and Khasra No. 249 (9-1) admeasuring 12 Bigha and 1 Biswa situated in the revenue estate of Village Jasola, New Delhi, is deemed to have lapsed as neither the actual physical possession of the subject land has been taken nor the compensation has been paid.