Ramphal & Ors. vs Union Of India & Ors
2014 Latest Caselaw 4890 Del

        THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 26.09.2014

+      W.P.(C) 1421/2014 & CM 2953/2014

RAMPHAL & ORS.                                                     ... Petitioners

                                          versus

UNION OF INDIA & ORS                                               ... Respondents

Advocates who appeared in this case:
For the Petitioner                     : Mr N.S.Vasisht, Mr Vishal Singh, Ms Jyoti
                                         Kataria, Ms Madhur Bhargava.
For the Respondent L&B                 : Mr Sanjay Poddar, Sr. Adv. with
                                         Mr Yeeshu Jain, Ms Jyoti Tyagi
For the Respondent GNCTD               : Mr Sanjay Kumar Pathak,
For the Respondent DDA                 : Mr Ajay Verma
For the Respondent                     : Mr Ripu Daman Bhardwaj


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 petitioners seek 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

case of the petitioners is admittedly covered by the decision of this court in

Gyanender Singh & Ors. v.UOI & Ors.: WPC 1393/2014 decided on

23.09.2014. The Award in question was Award No. 15/87-88 dated

05.06.1987 and was in respect of khasra numbers 1082/1, 1082/2, 1082/3,

1082/4, 1082/5, 1078/1, 1078/2, 1078/3, 1086/2, 324, 325, 1085, 1086/1,

1087, 1090, 1093/2, 1094/2, 1095/2/1, 1098/1 of village Chattarpur,

totalling 38 bighas 8 biswas.

2. In view of the fact that this petition is covered by the decision in Gyanender Singh (supra) the acquisition in respect of the above mentioned lands shall be deemed to have lapsed in terms of section 24(2) of the 2013 Act.

3. The writ petition is allowed to the aforesaid extent. There shall be no orders as to costs.

                                         BADAR DURREZ AHMED, J



SEPTEMBER 26, 2014                       SIDDHARTH MRIDUL, J
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