G. S. Sistani, J. - (1.)This is a petition under Art. 226 of the Constitution of India filed by the petitioner.
(2.)The petitioner seeks a declaration that the acquisition proceedings with respect of the land of petitioner i.e. 02 Bighas and 03 Biswas comprised in Old Khasra No. 1256 [New Khasra No. 630] (2-03), situated in the revenue estate of Village Mehrauli, New Delhi (hereinafter referred to as 'Subject Land') are deemed to have lapsed in view of Sec. 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'New Act'), as compensation has not been tendered to the petitioner.
(3.)The necessary facts to be noticed for disposal of this writ petition are that the predecessor in interest of the petitioner i.e. his father Late Shri Roopa S/o Late Shri Kanhaya Lal having 1/4th share in the subject land was the recorded owner of the subject land. Shri Roopa died on 25.02.1985 leaving behind the right, title and interest of the subject land upon the petitioner,.
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