M.R.SHAH,J. - (1.)Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 8291 of 2015 by which the High Court has allowed the said writ petition and has declared that the acquisition proceedings initiated under the Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") with regard to the land in question is deemed to have lapsed under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "Act, 2013"), the Delhi Development Authority (DDA) has preferred the present appeal.
(2.)We have heard the learned counsel for the respective parties.
(3.)From the impugned judgment and order passed by the High Court, it appears and so stated in the affidavit filed by the Land Acquisition Collector (LAC) before the High Court that the possession of the land in question - Khasra No. 28 was taken over by the DDA through LAC/ L&B Department on 21.03.2007. Despite the above, the High Court has declared that the acquisition with respect to the land in question is deemed to have lapsed on the ground that no physical possession was taken in respect of the suit land.
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