G.S.Sistani, J. - (1.)Mr. Panda has handed over the counter affidavit in Court, which is taken on record. Copy of the same has been supplied to counsel for the petitioners.
(2.)With consent of both the parties, the present writ petition is set down for final hearing and disposal.
(3.)This is a petition under Article 226 of Constitution of India filed by the petitioners seeking a declaration that the acquisition proceedings in respect of the petitioners land to the extent of 2 bighas 14 biswas comprised in Khasra no.461 (64-12), situated in the revenue estate of village Jasola, Delhi (hereinafter referred to as the "subject land") stand lapsed in view of section 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act") compensation has not been tendered to the petitioners.
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