S. Muralidhar, J. - (1.)The prayers in the present petition read as under:
a. pass a writ, order or direction in the nature of a writ of declaration thereby declaring the acquisition proceedings initiated in respect of the land of petitioner bearing Property no. 214 forming part of Khasra no.580 admeasuring 550 sq. yds. In Village Karkardooma, Delhi as deemed to have lapsed in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013;

b. pass a writ, order or direction in the nature of a writ of mandamus thereby directing the Respondents not to interfere with the peaceful possession and enjoyment of the land of the Petitioner bearing Property no. 214 forming part of Khasra no.580 admeasuring 550 sq. yds. in Village Karkardooma, Delhi ; and

c. pass such other or further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."

(2.)Notice was issued in this petition on 8th May, 2015 and it was directed that in the meanwhile the parties would maintain status-quo with regard to the nature, title and possession of the land in question.
(3.)The narration in the petition reveals that the father of the Petitioner, Shri Jassi was in 1938 given possession of the land in question as a nonoccupancy tenant. Shri Jassi expired in 1960. The land is stated to have been inherited thereafter by the Petitioner and his two brothers Shri Kartar Singh and Shri Phool Singh.
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