PUSHPA RANI Vs. LR SH ARUN KUMAR

JUDGEMENT

(1.) These petitions arise from the same background facts and raise similar issues. They are accordingly being disposed of by this common judgment. They were nevertheless heard separately.

(2.) In each of the petitions the prayer is for a declaration that the land acquisition proceedings in respect of the property in Khasra Nos.64/1 min, 65/1 min and 66/1 min in village Kilokari, Delhi are deemed to have lapsed under Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("2013 Act?).

(3.) The background facts are that each of the Petitioners claim to be in possession of a small parcel of land in the above location near the Fire Station, Ashram Chowk, Jagram Akhara, New Delhi since 1935 where the predecessors of the Petitioners had established a shop in order to earn their livelihood.