G.S.Sistani, J. - (1.)This is a petition under Article 226 of the Constitution of India filed by the petitioners seeking a declaration that the acquisition proceedings in respect of the petitioners' land including 19 bigha 6 biswa comprised in Khasra nos.189, 190, 191, 193, 208, 209 & 210 situated in the revenue estate of village Rithala, Delhi (hereinafter referred to as "the subject land") stand lapsed in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act"), as neither the physical possession has been taken nor compensation has been paid to the petitioner.
(2.)In this case, a Notification under Section 4 was issued on 24.10.1961, a declaration under Section 6 was issued on 11.01.1967 and an Award bearing No.19/1980-81 was passed on 25.04.1980. Counsel for the petitioners submits that the case of the petitioners is fully covered by a decision rendered by the Apex Court in the case of Pune Municipal Corporation & Anr. v. Harakchand Misirimal Solanki & ors., (2014) 3 SCC 183, as neither possession has been taken nor compensation has been paid to the petitioners.
(3.)We have heard the counsel for the parties.
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