Chander Wati vs Land Acquistion Collector ...
2014 Latest Caselaw 6550 Del

$~11(III)

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 08.12.2014

+       W.P.(C) 4356/2014 & CM 8770/2014
CHANDER WATI                                                    .... Petitioner
                                       versus

LAND ACQUISTION COLLECTOR (SOUTH) & ANR. ..... Respondents

Advocates who appeared in this case:
For the Petitioner           : Mr Deepak Khosla
For the Respondent No.1      : Mr Yeeshu Jain with Ms Jyoti Tyagi
For the Respondent No.2      : Mr Pawan Mathur

CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SIDDHARTH MRIDUL

                                       JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. By way of this writ petition the petitioner is seeking the benefit of

section 24(2) of the Right to Fair Compensation and Transparency in Land

Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred

to as 'the 2013 Act') which came into effect on 01.01.2014. The petitioner,

consequently, seeks 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. 14/1987-88 dated 26.05.1987 was

made, inter alia, in respect of the petitioner's land comprised in khasra

No. 7/1 measuring 1 bigha 17 biswas in village Satbari shall be deemed to

have lapsed.

2. 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 petitioner. 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;

(iii) Sree Balaji Nagar Residential Association v. State of Tamil Nadu and Ors: Civil Appeal No. 8700/2013 decided on 10.09.2014;

(iv) Surender Singh v. Union of India & Others: WP(C) 2294/2014 decided on 12.09.2014 by this Court.

3. As a result the petitioner is 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.

4. The writ petition is allowed to the aforesaid extent. There shall be no

order as to costs.

                                        BADAR DURREZ AHMED, J



DECEMBER 08, 2014                         SIDDHARTH MRIDUL, J
SR