Citation : 2014 Latest Caselaw 4892 Del
Judgement Date : 26 September, 2014
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 26.09.2014
+ W.P.(C) 1457/2014 & CM 3034-3035/2014
PRAKASH CHAND & ANR ... 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 GNCTD : Mr Sanjay Kumar Pathak,
For the Respondent DDA : Mr Ajay Verma
For the Respondent R-6/7 : Mr Anshuj Dhingra
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 Om Prakash & Ors. v. Lt. Governor cum Administrator & Ors .: WPC 3066/2013 decided on 23.09.2014. The Award in question was Award No. 102/86-87 dated 19.09.1986 and was in
respect of plot no. C1/12, Krishna Nagar Colony, Delhi- 51, measuring 383.3 Sq. Mtrs.
2. In view of the fact that this petition is covered by the decision in Om
Prakash (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
kb
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!