S.P.GARG,J. - (1.)The petitioners claim themselves to be recorded owners of the land of Khasra No.1 etc./40/1 (2-17), 1 etc./52/1 (6-12), 1 etc./58/1 (3-09) measuring 12 bigha 18 biswas situated at village Ghonda Chauhan Khadar, Delhi- 110053. The petitioners' claim is that acquisition of their lands (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').
(2.)Petitioners No.1 to 7 claim themselves the recorded owners/ bhumidars; petitioners No. 8 to 13 are the sons of late Kartar Singh, co- bhumidar; and petitioners No.14 and 15 are the sons of late Mahavir Singh (deceased son of Kartar Singh) who was also the co-bhumidar.
(3.)The necessary facts are that a notification under section 4 of the Land Acquisition Act, 1894 (old Act) was issued on 23.06.1989; it included the suit land. A declaration was issued under Section 6 and 17(i) on 20.06.1990. The award bearing No.10/1992-93 dated 19.06.1992 was made by the Land Acquisition Collector.
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