Ishwar Singh & Ors vs The Land Acquisition Collector & ...
2016 Latest Caselaw 2057 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 15.03.2016

+       W.P. (C) 9125/2015
ISHWAR SINGH & ORS                                            .... Petitioners
                                       versus
THE LAND ACQUISITION COLLECTOR & ORS                          ..... Respondents

Advocates who appeared in this case:
For the Petitioners : Mr Kamal Katyan, Advocate.
For the Respondents : Mr Sanjeev Sabharwal, Advocate for DDA
                      Mr Siddharth Panda, Advocate for LAC/L&B
                      Mr Satyakam, Advocate for GNCTD.

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

                                  JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. The counter affidavit on behalf of the respondent Nos. 1 and 3 has

been handed over by Mr Siddharth Panda. The same is taken on record.

The learned counsel for the petitioners does not wish to file any rejoinder

affidavit and reiterates the contents of the writ petition in reply.

2. 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. A declaration is sought to the

effect that the acquisition proceeding initiated under the Land Acquisition

Act, 1894 (hereinafter referred to as 'the 1894 Act') in respect of which

Award No.6D/Supplementary/1986-87 dated 19.09.1986 was made, inter

alia, in respect of the petitioners' land comprised in Khasra Nos.

707/233(1-07), 708/233(1-04), 709/233(1-07) and 493/234 (1-03)

measuring 5 Bighas 1 Biswa in all in village Jasola shall be deemed to

have lapsed.

3. Though the respondents claimed that possession of the said land

was taken on 19.08.1997, the petitioners dispute this and maintain that

physical possession has not been taken. With regard to the question of

compensation, the learned counsel for the respondents submits that it was

deposited in the treasury although the same had not been offered to the

petitioner. This being the position, it cannot be regarded as payment of

compensation in view of the Supreme Court decision in Pune Municipal

Corporation and Anr v. Harakchand Misirimal Solanki and Ors: (2014)

3 SCC 183.

4. Without going into the controversy of physical possession, this

much is clear that the Award was made more than five years prior to the

commencement of the 2013 Act and the compensation has also not been

paid. The necessary ingredients for the application of Section 24(2) of

the 2013 Act as interpreted by the Supreme Court and this Court in the

following cases stand satisfied:-

(1) Pune Municipal Corporation and Anr v. Harakchand Misirimal Solanki and Ors: (2014) 3 SCC 183;

(2) Union of India and Ors v. Shiv Raj and Ors: (2014) 6 SCC 564;

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

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

(5) Girish Chhabra v. Lt. Governor of Delhi and Ors:

WP(C) 2759/2014 decided on 12.09.2014 by this Court.

5. 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 land are deemed to have lapsed. It is so declared.

6. The writ petition is allowed to the aforesaid extent. There shall be

no order as to costs.

                                          BADAR DURREZ AHMED, J


MARCH 15, 2016                            SANJEEV SACHDEVA, J
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