RAMESH KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) In all these petitions, the facts more or less are similar and the reliefs sought are almost identical. They are accordingly being disposed of by this common order. Nevertheless, each of the petitions was heard separately.

(2.) In each of these petitions, the main relief sought is for a declaration of deemed lapsing of the land acquisition proceedings under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("the 2013 Act"). The declaration is sought in respect of land situated in the Revenue Estate of Village Barwala in Delhi. The acquisition is by means of notification dated 21st March 2003 issued under Section 4 of the Land Acquisition Act, 1894 (LAA) followed by a declaration dated 19th March 2004 under Section 6 LAA and an Award No. 12/2005-06/DC (NW) dated 5th August 2005. The public purpose of the acquisition was for the Rohini Residential Scheme. The only difference in the petitions is as regards the khasra Nos. and the extent of land.

(3.) For convenience, the facts of W.P. (C) No. 9309/2014 titled Ramesh Kumar and Ors. v. Govt. of NCT of Delhi and Ors. are discussed in detail. The prayers in the present petition read as under: