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IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 20.04.2015
W.P.(C) 442/2015 & CM 728/2015
LEKHRAJ CHOPRA & ANR. ..... Petitioners
versus
UNION OF INDIA AND OTHERS ..... Respondents
Advocates who appeared in this case:
For the Petitioners : Mr Sumeer Sodhi with Mr Arjun Nanda
For the Respondent No.1 : Mr Vivek Goyal, with Mr Brajesh Kumar
For the Respondent Nos.3&4 : Mr Yeeshu Jain with Ms Jyoti Tyagi
CORAM:
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
BADAR DURREZ AHMED, J (ORAL)
1. The counter affidavit of respondent nos. 3 & 4 handed over by Mr Yeeshu Jain is taken on record. The learned counsel for the petitioners does not wish to file any rejoinder affidavit inasmuch as he would be relying on the averments already contained in the writ petition.
2. By way of this writ petition the petitioners seek the benefit of Section 24(2) of the Right to Fair Compensation and Transparency in Land WP(C) 442/2015 Page 1 of 3 Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the 2013 Act') which came into effect on 01.01.2014. The petitioners, consequently, seek a declaration that the acquisition proceeding initiated under the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act') and in respect of which Award No.15/1987-88 dated 05.06.1987 was made, inter alia, in respect of the petitioners' land comprised in khasra nos. 1237/2 (1-02), 1241 (0-5), 1242/1 (2-04), 1241/2 (2-08), 1243 (4-16), 1253 (4-16), 1254 (4-16), 1282 (4-16), 1283 (4-16) and 1284 (4-15) measuring 34 bighas 14 biswas in village Chhattarpur, New Delhi, shall be deemed to have lapsed.
3. It is an admitted position that neither physical possession of the subject lands has been taken by the land acquiring agency, nor has any compensation been paid to the petitioners. The award was made more than five years prior to the commencement of the 2013 Act. All the ingredients of section 24(2) of the 2013 Act as interpreted by the Supreme Court and this Court in the following decisions stand satisfied:-
(i) Pune Municipal Corporation and Anr v.
Harakchand Misirimal Solanki and Ors: (2014) 3 SCC 183;
(ii) Union of India and Ors v. Shiv Raj and Ors:
(2014) 6 SCC 564;
WP(C) 442/2015 Page 2 of 3
(iii) Sree Balaji Nagar Residential Association v. State of Tamil Nadu and Ors: Civil Appeal No. 8700/2013 decided on 10.09.2014; and
(iv) Surender Singh v. Union of India and Ors.:
W.P.(C) 2294/2014 decided 12.09.2014 by this Court.
4. As a result the petitioners are entitled to a declaration that the said acquisition proceedings initiated under the 1894 Act in respect of the subject lands are deemed to have lapsed. It is so declared.
5. The writ petition is allowed to the aforesaid extent. There shall be no order as to costs.
BADAR DURREZ AHMED, J SANJEEV SACHDEVA, J APRIL 20, 2015 kb WP(C) 442/2015 Page 3 of 3