G. S. Sistani, J. - (1.)Counter affidavit is stated to be filed in the Registry on 08.01.2018 vide diary No. 3972.
(2.)With the consent of the parties, the present writ petition is set down for final hearing and disposal.
(3.)This is a petition under Article 226 of the Constitution of India seeking a declaration that the acquisition proceedings initiated under the Act of 1894 with respect to the land of the petitioner forming part Khasra 1257 admeasuring 2 Bigha situated in the revenue estate of Village Malikpur Kohi @ Rangpuri, New Delhi, has lapsed, as neither the actual physical possession of the subject land has been taken nor the compensation has been paid.
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