SHARMILA SETH Vs. UNION OF INDIA

JUDGEMENT

(1.) The 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 "the 2013 Act") that the land acquisition proceedings in respect of Plot No. A-35, Krishna Nagar Extension, admeasuring 272.20 sq.yards comprised in Khasra No. 465/3/2 situated in Village Ghondli, Delhi (hereinafter the "subject property") acquired vide Award No.3/83-84, be deemed to have lapsed since the Award was made more than five years prior to the commencement of this Act and the compensation has not been paid.

(2.) The reliefs sought in the petition read as under:

(3.) The notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter 'the LAA'), was issued on 4th November 1976. The declaration under Section 6 of the LAA was issued on 10th October 1979. Subsequently, an Award dated 9th July 1983, bearing no. 3/1983-84 was passed in respect of land situated at Khasra No. 465/3/2 situated in Village Ghondli, Delhi.