(1.) The Petitioners, 13 in all, are stated to be permanent residents of Village Tikri Khurd, Delhi. Originally, there was only one substantive prayer (a) seeking a declaration that the entire land acquisition proceedings under Award No. 10/2008-09/DC(N-W) dated 16th February, 2009 in respect of the land in Khasra Nos. 24//24(4-16), 25(4-14), 28(0-4), 25//17(4-16), 18(4- 16), 19(4-16), 20/2(2-16), 21(4-16), 22(4-16), 23(4-16), 24(4-16), 33//l(4- 16), 10(4-16), 34//5(4-16), totally measuring 60 Bighas 10 Biswas situated in the aforementioned Village have lapsed in terms of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("the 2013 Act").
(2.) Later the petition was permitted to be amended to add prayer "b", which reads as under:
(3.) It is the case of the Petitioners that the ownership of the subject land either in their favour or in favour of their predecessors-in-interest was duly recorded in the revenue record i.e. the Khatauni, which according to them has a presumption of correctness under the Delhi Land Revenue Act, 1954. A copy of the Khatauni for the year 2000-2001 issued on 21st July, 2011 has been enclosed with the petition.