Karam Veer vs Govt. Of Nct Of Delhi & Ors.
2017 Latest Caselaw 3185 Del

$~8
*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       DECIDED ON : 11th JULY , 2017

+        W.P.(C) 591/2017 & CM APPL. 2714/2017

         KARAM VEER                                   ..... Petitioner
                 Through :          Mr.Lalit K.Rawal, Advocate.

                             Versus

         GOVT. OF NCT OF DELHI & ORS.         ..... Respondents

Through : Mr.Yeeshu Jain, Standing Counsel for L& B / LAC with Ms.Jyoti Tyagi, Advocate.

Mr.Sanjeev Sabharwal, Standing Counsel for DDA.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (OPEN COURT)

1. In the instant writ petition, the petitioner claims that acquisition of the land in Khasra No.270(03-06)1/2 i.e. (01-13) 1/3rd share i.e. 0- 11 biswas having 1/3rd share measuring 0-4 biswas situated in the Revenue Estate of Village Ghonda Gujaran Khadar, Shahdara, Delhi, be declared as lapsed in view of the Section 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'The Act').

2. Counter-affidavit has been placed on record by the learned counsel for the respondent No.2. Counsel discloses that award made on 19.06.1992 resulted in payment of compensation to the recorded owners i.e. Narayan Singh and Rattan Singh for Khasra No.270min (1-13). Gram Sabha (Gaddhe) is owner of 1-13 in Khasra No.270min. It is not in dispute that the possession was handed over. Counter- affidavit also shows that the possession was taken over on 21.03.2007.

3. In the light of above, petitioner's counsel seeks liberty to withdraw the present writ petition. The writ petition is dismissed as withdrawn. Pending application also stands disposed of.

S.P.GARG (JUDGE)

S. RAVINDRA BHAT (JUDGE)

JULY 11, 2017 / tr