S.P.GARG,J. - (1.)This matter was originally listed on 14.08.2017. Since 14.08.2017 was declared a Court holiday, this matter is listed today.
(2.)The petitioners seek declaration that the acquisition of their land to the extent of 1/3rd (06-03) share in Khasra No. 19(1-6), 21 Min (2- 0), 287/111 (0-11) and 294/111-112 (14-12) measuring 18 bighas and 9 biswas situated in the Revenue Estate of Village Khajuri Khas, Shahdara, Delhi (hereinafter referred to as 'suit land') has lapsed by virtue of Section 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act').
(3.)The petitioners claim that a notification under section 4 of the Land Acquisition Act, 1894 (old Act) was issued on 26.08.1967; it included the suit land. A declaration was issued under Section 6 on 22.01.1968. The award bearing No.113/86-87 dated 19.09.1986 was made by the Land Acquisition Collector.
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