KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the declaration that the entire land acquisition proceedings have lapsed in view of the operation of Section 24 (2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act").
(3.) The learned counsel appearing for Delhi Development Authority (DDA), on instruction, fairly concedes that as far as the land measuring 01 bighas 09 biswas belonging to Respondent No. 1 is concerned, the possession has not been taken by the DDA and compensation has not been paid, though the award had been passed as far back as in 2004. In that view of the matter, we see no reason to interfere with the impugned judgment of the High Court.;