MAHENDER KUMAR Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) These two petitions arise out of a common set of facts, seeking similar reliefs and are accordingly being disposed of by this common order. Nevertheless, each of the petitions was heard separately.

(2.) In both petitions the reliefs sought are for the declaration of deemed lapsing of land acquisition proceedings under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("2013 Act").

(3.) In both petitions the lands are located in village Pansali in Delhi. While in W.P.(C) 3791 of 2015 there are 10 Petitioners, in W.P.(C) 3822 of 2015 there are 27 Petitioners. Interestingly, some of the Petitioners are common to both petitions.