Shri Krishan & Ors vs Shri Krishan & Ors
2017 Latest Caselaw 572 Del

$~78
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 31.01.2017

+       W.P.(C) 8023/2015 & CM 16447/2015
SHRI KRISHAN & ORS                                                  .... Petitioners
                                       versus
UNION OF INDIA & ORS.                                             ..... Respondents

Advocates who appeared in this case:
For the Petitioners                    : Mr Rajesh Gupta.
For the Respondent Nos.1 & 2           : Mr R.L. Goyal with Mr Jitendra Kr. Tripathi.
For the Respondent No.3                : Mr Sanjeev Sabharwal.
For the Respondent Nos.4 & 5           : Mr Yeeshu Jain with Ms Jyoti Tyagi,

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

                                  JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. 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.16/2005-06 dated 08.09.2005 was made, inter alia, in respect

of the petitioners' land comprised in Khasra No. 25//11(4-04) total

measuring 4 bighas 4 biswas in all in village Mubarakpur Dabas shall be

deemed to have lapsed.

2. The learned counsel for the respondents, Land Acquisition

Collector, submits that the physical possession of 2 bighas 16 bishwas out

of the aforesaid land was taken on 04.04.2006. This is disputed by the

learned counsel for the petitioners. Insofar as the balance 1 bigha 8

bishwas falling in the said khasra is concerned, it is an admitted position

that the physical possession has not been taken. As regards the issue of

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

to the petitioners.

3. Without going into the controversy of physical possession with

regard to part of the land, 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.

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 land 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 31, 2017/ab