Atal Goel & Ors. vs Union Of India And Ors
2017 Latest Caselaw 418 Del

$~106

         IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Judgment delivered on: 24.01.2017

+       W.P.(C) 2290/2016 & CM 9856/2016

ATAL GOEL & ORS.                                               ..... Petitioners

                              versus


UNION OF INDIA AND ORS                                        ..... Respondents

Advocates who appeared in this case:

For the Petitioners           : Mr D.V. Khatri
For the Respondent UOI        : Mr Vivek Goyal
For the Respondent Nos. 2&4   : Mr Siddharth Panda
For the Respondent DMRC       : Mr Tarun Johri


CORAM:
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE ASHUTOSH KUMAR

                                  JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. The counter affidavit handed over by Mr Panda on behalf of

respondent nos. 2&4 is taken on record. The learned counsel for the

petitioners does not wish to file any rejoinder affidavit and relies on the

averments made in the writ petition.

2. 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 petitioners,

consequently, seek 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.2/1999-00 dated 20.07.99 was

made, inter alia, in respect of the petitioners' land comprised in khasra nos.

35//15 (1-11), 16 min (3-01) and 25 min (3-00) measuring 7 bighas 12

biswas in all in village Holambi Kalan, Delhi, shall be deemed to have

lapsed.

3. 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 petitioners. 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; and

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

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

4. 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

lands are deemed to have lapsed. It is so declared.

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

order as to costs.

BADAR DURREZ AHMED, J

ASHUTOSH KUMAR, J JANUARY 24, 2017 kb