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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

I.A. NO. 5 OF 2016 IN

CIVIL APPEAL NO. 2853 OF 2009

VIJAY KUMAR                APPLICANT/APPELLANT                      VERSUS

UNION OF INDIA & ORS.          RESPONDENTS

J U D G M E N T KURIAN,J.

1. The learned senior counsel appearing for respondent No.2 submits  that  the  possession  having  been  taken,  the  mere non-payment of compensation will not result in lapse under Section  24  (2)  of  the  Right  to  Fair  Compensation  and Transparency  in  Land  Acquisition,  Rehabilitation  and Resettlement Act, 2013. 2. Though the submission made by the learned senior counsel for respondent on possession is in dispute, in the nature of the view we propose in this case, it is not necessary to go into that aspect.  It is seen that out of the three co-owners, in respect of two co-owners, the Court has declared that the acquisition  proceedings have  lapsed.  In that  view of  the matter, we allow this application, leaving the question of law open.

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3.  In  view  of  the  order  passed  in  I.A.  No.5/2006,  C.A. No.2853/2009 is also allowed. It is declared that the land acquisition proceedings, in respect of the land admeasuring 13 Bigha,  14  Biswas  bearing  Khasra  Nos.10/30  and  5/25/2/1, Village  Sahipur,  Delhi  initiated  as  per  Notification  dated 13.11.1959 under Section 4 of the Land Acquisition Act, 1894 culminating  in  Award  dated  24.06.1968,   have  lapsed  and consequently those proceedings are set aside. 4. Appeal is allowed.  No costs.

   ................J.   [KURIAN JOSEPH]

 ....................J.             [ROHINTON FALI NARIMAN]

NEW DELHI;   MAY 11, 2016

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