G. S. Sistani, J. - (1.)This writ petition was admitted on 28.03.2017.
(2.)The petitioner seeks a declaration that the acquisition proceedings with respect to the land of the petitioners comprises in Khasra No. 358 (6-0) and 359/2 (18-0) situated in the revenue estate of Village Bahapur, New Delhi stand lapsed and have become inoperative in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 as neither the possession of the lands of the petitioners has been taken nor compensation has been paid.
(3.)In this case, the notification under Section 4 of the Land Acquisition Act, 1894 was issued on 13.11.1959. A declaration under Section 6 of the Act was issued on 19.11.1968 and an award bearing No. 231/86-87 was pronounced on 19.09.1986.
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