OMPRAKASH Vs. LT. GOVERNOR CUM ADMINISTRATOR

JUDGEMENT

(1.) THE petitioners seek the benefit of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "the 2013 Act"). The learned senior counsel for the petitioners states that the present case is covered by the decision of this Court in the case of Surender Singh v. Union of India and Ors. : W.P.(C) No.2294/2014 decided on 12.09.2014. That was also a case where physical possession of the land in question had not been taken nor had any compensation been paid to the land holders. This Court, following the decisions of the Supreme Court in Pune Municipal Corporation and Anr. v. Harakchand Misirimal Solanki and Ors.: : (2014) 3 SCC 183; (2) Union of India and Ors. V. Shiv Raj and Ors. : : (2014) 6 SCC 564; and a very recent decision of the Supreme Court in (3) Sree Balaji Nagar Residential Association v. State of Tamil Nadu and Ors. : Civil Appeal No. 8700/2013 decided on 10.09.2014, held that acquisition would have to be deemed as having lapsed in view of the clear provisions of Section 24(2) of the 2013 Act.

(2.) IN the present case, the award in respect of the said land was made on 01.05.2008 and was numbered as award No.6/07 -08. The details of the Khasra numbers and the areas covered by the said khasra numbers are as under: -

(3.) WHILE it has been contended on behalf of the petitioners that physical possession of the land has not been taken, the learned counsel for the respondents disputed this fact. However, we find that the stand taken by the respondents is not tenable for the simple reason that in a previous writ petition filed by the petitioners being W.P.(C) 7747/2012, a Division Bench of this Court had specifically directed as under: -