VELAXAN KUMAR Vs. UNION OF INDIA
LAWS(SC)-2014-12-37
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
December 11,2014
VELAXAN KUMAR
Appellant
VERSUS
UNION OF INDIA
Respondents
Referred Judgements :-
SATENDRA PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED]SENJEEVANAGAR MEDICAL AND HEALTH EMPLOYEES COOPERATIVE HOUSING SOCIETY VS. MOHAMMAD ABDULWAHAB [REFERRED]
SITA RAM BHANDAR SOCIETY VS. LT GOVERNOR GOVT OF NCT DELHI [REFERRED]
BANDA DEVELOPMENT AUTHORITY VS. MOTI LAL AGARWAL [REFERRED]
RAGHBIR SINGH SEHRAWAT VS. STATE OF HARYANA [REFERRED]
PATASI DEVI VS. STATE OF HARYANA [REFERRED]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED]
UNION OF INDIA VS. SHIV RAJ [REFERRED]
BHARAT KUMAR VS. STATE OF HARYANA [REFERRED]
Cited Judgements :-
PARASRAM PAL AND ANOTHER VS. UNION OF INDIA AND OTHERS [LAWS(MPH)-2015-10-103] [REFERRED TO]GAYATRI DEVI & OTHERS VS. STATE OF M P AND ANOTHER [LAWS(MPH)-2016-8-165] [REFERRED]
SHUSHILA BAI & 6 OTHERS VS. STATE OF MADHYA PRADESH & 4 OTHERS [LAWS(MPH)-2017-12-92] [REFERRED TO]
ASHWATHA AND ORS. VS. STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2015-11-314] [REFERRED TO]
KAMALCHAND VS. STATE OF M P AND OTHERS [LAWS(MPH)-2016-3-145] [REFERRED]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA [LAWS(SC)-2018-2-88] [REFERRED TO]
GHASITU RAM VS. STATE OF HARYANA & ORS [LAWS(P&H)-2016-10-150] [REFERRED TO]
ARVIND KUMAR JAIN VS. THE STATE OF MADHYA PRADESH [LAWS(MPH)-2017-2-158] [REFERRED TO]
CHANDRAWATI VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-12-138] [REFERRED TO]
SATROHAN & 4 OTHERS VS. STATE OF U P THRU PRIN SECY , HOUSING & URBAN PLANNING &ORS [LAWS(ALL)-2017-11-142] [REFERRED TO]
BHIM SINGH VS. GOVT OF NCT OF DELHI & ANOTHER [LAWS(DLH)-2016-12-37] [REFERRED TO]
D. MAHESH KUMAR VS. STATE OF TELANGANA [LAWS(APH)-2016-11-7] [REFERRED TO]
VIPIN CHUGH VS. LT GOVERNOR OF DELHI & ORS [LAWS(DLH)-2017-12-382] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [LAWS(SC)-2020-3-83] [REFERRED TO]
KISHANLAL VS. STATE OF MADHYA PRADESH AND OTHERS [LAWS(MPH)-2018-4-8] [REFERRED TO]
BIMLENDRA MOHAN PRATAP MISHRA AND ANOTHER VS. STATE OF U.P. THROU. ITS PRIN. SECY. URBAN PLANNING & DEVP. & ORS. [LAWS(ALL)-2017-2-34] [REFERRED TO]
HABIB MUSTAFA (SINCE DEAD) AND ORS VS. STATE OF M P AND OTHERS [LAWS(MPH)-2016-8-156] [REFERRED]
RAVI SHANKAR PANDEY VS. THE STATE OF JHARKHAND AND ORS. [LAWS(JHAR)-2015-3-67] [REFERRED TO]
K.M. CHIKKATHAYAMMA AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2016-3-75] [REFERRED TO]
SANTOSH KUMAR VS. STATE OF U.P. [LAWS(ALL)-2016-7-66] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SUKHBIR SINGH & OTHERS [LAWS(SC)-2016-9-11] [REFERRED TO]
JITESH BHAIYALAL SAHU VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-8-152] [REFERRED TO]
KULLI RAM AND ANOTHER VS. STATE OF U.P. ANS OTHERS [LAWS(ALL)-2016-12-145] [REFERRED TO]
ANEK SINGH AND OTHERS VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2017-1-37] [REFERRED TO]
PATEL KETUMAN NATVARBHAI VS. SECRETARY - REVENUE DEPARTMENT [LAWS(GJH)-2016-5-11] [REFERRED TO]
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH (CSI VS. STATE OF HIMACHAL PRADESH AND OTHERS [LAWS(HPH)-2016-9-219] [REFERRED]
INDRADEO NAYAK S/O BABU LAL NAYAK VS. STATE OF JHARKHAND [LAWS(JHAR)-2015-4-75] [REFERRED TO]
SYED MOHAMMED ALI WARSI AND OTHERS VS. LAND ACQUISITION & REHABILITATION OFFICER [LAWS(MPH)-2017-12-15] [REFERRED TO]
GURJEET SINGH AND ORS. VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-9-433] [REFERRED TO]
HEMRAJ CHANDRAKAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-8-19] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)I.A. No.7 of 2014 has been filed by the appellant Velaxan Kumar seeking applicability of the beneficial provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 'the Act of 2013') for issuing a direction and pass an order for disposal of this appeal in terms of the same. The appellant-land owner has come to this Court questioning the correctness of the common judgment and order dated 09.07.2007 passed by the High Court of Delhi in the writ petitions filed by the land owners including the appellant herein, wherein, the High Court has dismissed the same.
(3.)Brief facts of the case are as under:
The appellant is the owner of the plot measuring 1278 square yards out of Khasra No.62/19/1 located in the area Village-Prehlad Pur Bangar, National Capital Territory of Delhi (hereafter referred to as 'the disputed land') on the basis of a sale deed executed by Kaptan Singh as being the attorney of the land owners in his favour on 02.05.1989 for a total consideration amount of Rs.40,000/-.
(2.)I.A. No.7 of 2014 has been filed by the appellant Velaxan Kumar seeking applicability of the beneficial provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 'the Act of 2013') for issuing a direction and pass an order for disposal of this appeal in terms of the same. The appellant-land owner has come to this Court questioning the correctness of the common judgment and order dated 09.07.2007 passed by the High Court of Delhi in the writ petitions filed by the land owners including the appellant herein, wherein, the High Court has dismissed the same.
(3.)Brief facts of the case are as under:
The appellant is the owner of the plot measuring 1278 square yards out of Khasra No.62/19/1 located in the area Village-Prehlad Pur Bangar, National Capital Territory of Delhi (hereafter referred to as 'the disputed land') on the basis of a sale deed executed by Kaptan Singh as being the attorney of the land owners in his favour on 02.05.1989 for a total consideration amount of Rs.40,000/-.
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