(1.) The present writ petition had been originally filed by the Petitioner under Articles 226 and 227 of the Constitution of India primarily seeking the following reliefs:
(2.) During the pendency of the petition, the petitioner filed CM 46888/2017 in order to incorporate an additional relief and ancillary amendments to the petition based upon the judgment of a coordinate bench of this Court in Tarun Pal Singh v. Lt.Governor, Govt. of NCT of Delhi & Ors.,2015 SCCOnLineDel 9789 whereby the proviso under Sub-section (2) of Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter 'the 2013 Act') was held to be applicable to Section 24(1)(b). Accordingly, the petitioner had sought to amend the petition seeking determination of the compensation in terms of the 2013 Act. The said application was allowed on 21.12.2017. However, during the pendency of the petition, the said judgment of this Court was reversed by the Supreme Court in Delhi Metro Rail Corporate Ltd. Vs. Tarun Pal Singh & Ors., 2018 14 SCC 161 and accordingly, the learned senior counsel appearing for the petitioner on 07.02.2018, fairly conceded that the new grounds raised would not be open to the petitioner.
(3.) The case arises from the acquisition of the land measuring 10,489.18 sq.mtrs. belonging to the petitioner at Village Bahapur, District Kalkaji, New Delhi for the purpose of the construction of Delhi MRTS Project, Phase-III.
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