Kurian, J. - (1.) Leave granted.
(2.) Despite findings regarding lapse, the party-respondents have submitted that since the land has been utilized for a public purpose, they would be satisfied with compensation worked out under The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
(3.) Admittedly, no compensation has been paid either to the original owner(s) or to the alleged subsequent purchaser(s). Therefore, this case is covered by Delhi Development Authority v. Sukhbir Singh & Ors. Reported in 2016(4) R.C.R.(Civil) 407 : 2016(5) Recent Apex Judgments (R.A.J.) 369 : 2016 (8) SCALE 655 .;