TAROUNI CONSTRUCTION&FINANCE (P) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed the present writ petition, seeking a declaration under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter as "the 2013 Act") that, the land acquisition proceedings in respect to land admeasuring 4 Bighas of land comprised in Khasra Nos. 120 (2-0) &122(2- 0), situated in revenue Estate of Village Satbari, Tehsil Hauz Khas, New Delhi, (hereinafter as "subject land") was acquired vide Award bearing No.14/1987-88 dated 26th May 1987, are deemed to have lapsed.

(2.) The reliefs sought by the petitioner read as follows:

(3.) The subject land forms part of a large chunk of land admeasuring 50,000 bigha including Village Satbari, New Delhi which was sought to be acquired and notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter 'the LAA'), was issued on 25th November 1980 and declaration under Section 6 of the LAA was issued on 27th May 1985 for the purpose of ,,Planned Development of Delhi. Subsequently, an Award dated 26 th May 1987, bearing no. 14/87-88 was passed in respect of land situated revenue Estate of Village Satbari, Tehsil Hauz Khas, New Delhi.