Pawan Kumar Garg vs Union Of India And Ors
2015 Latest Caselaw 7858 Del

$~72

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Judgment delivered on: 13.10.2015

W.P.(C) 2493/2015 & CM No.4459/2015

PAWAN KUMAR GARG                                                ..... Petitioner

                            versus

UNION OF INDIA AND ORS                                         ..... Respondents
Advocates who appeared in this case:
For the Petitioner  : Ms Richa Oberoi
For the Respondents : Mr Chiranjiu Kumar for R-1/Union of India.
                     Mr Yeeshu Jain and Ms Jyoti Tyagi for L&B/LAC
                    Mr Dhanesh Relan for DDA

CORAM:
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                    JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. The counter-affidavit handed over by Mr Yeeshu Jain, the learned

counsel appearing on behalf of the respondent No.2, is taken on record. The

learned counsel for the petitioner does not wish to file any rejoinder-affidavit

as the necessary averments are contained in the writ petition.

2. 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.06/2005-06/DC(N-W) dated

12.07.2005 was made, inter alia, in respect of the petitioner's land

comprised in Khasra No. 49/3 Min (1-10) measuring 1 bigha 10 biswas, in

village Pehladpur Bangar, shall be deemed to have lapsed.

3. The learned counsel for the respondents contends that out of the said

khasra number, possession was taken of 1 bigha 10 biswas on 31.08.2005.

4. The balance remaining under the said khasra numbers was

3 bighas 6 biswas of which possession was not taken. It is the case of the

learned counsel for the petitioner that the land in question in the present

petition falls in the said 3 bighas 6 biswas, of which possession was not

taken. However, the learned counsel for the Land Acquisition Collector

submits that he is not in a position to state that as to whether the subject land

falls within the area of which possession was taken or falls in the remaining

area of which possession was not taken. Insofar as compensation is

concerned, it is an admitted position that the same has not been paid by the

respondents to the petitioner.

5. Therefore, even if we consider the position to be that there is a dispute

with regard to the physical possession of the land having been taken over, it

is clear that the compensation has not been paid and that the award has been

made prior to the 2013 Act. All the ingredients necessary for invoking the

provisions 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; and

(iv) Surender Singh v. Union of India and Ors.:

W.P.(C) 2294/2014 decided 12.09.2014 by this Court.

6. As a result, the petitioner is entitled to a declaration that the said

acquisition proceedings have lapsed with regard to the subject land. It is so

declared.

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

order as to costs.

                                              BADAR DURREZ AHMED, J


OCTOBER 13, 2015/'sn'                              SANJEEV SACHDEVA, J