Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1784 OF 2023
(@ SLP (C) No. 5386 of 2023)
(Diary No. 9620 of 2022)
Government of NCT of Delhi …Appellant(s)
Versus
Vijay Gupta & Ors. …Respondent(s)
J U D G M E N T
M.R. SHAH, J.
1. Feeling aggrieved and dissatisfied with the impugned judgment
and order passed by the High Court of Delhi at New Delhi dated
06.08.2018 in Writ Petition (C) No. 9196 of 2015 by which the High Court
has allowed the said writ petition preferred by the contesting
respondents herein and has declared that the acquisition with respect to
the land in question is deemed to have lapsed by virtue of Section 24(2)
of the Right to Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as
Signature Not Verified
Digitally signed by
Neetu Sachdeva
Date: 2023.03.24
16:35:12 IST
Reason:
“Act, 2013”), the Government of NCT of Delhi has preferred the present
appeal.
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2. Learned counsel appearing on behalf of the appellant has
vehemently submitted that it was the specific case on behalf of the
appellant before the High Court that as the original writ petitioners before
the High Court were the subsequent purchasers, they have no locus to
challenge the acquisition / lapsing of acquisition. It is submitted that,
however, despite the above objection, the High Court has entertained
the writ petition at the instance of the subsequent purchasers and has
declared that the acquisition with respect to the land in question is
deemed to have lapsed by virtue of Section 24(2) of the Act, 2013,
relying upon the decision of this Court in the case of Government (NCT
of Delhi) Vs. Manav Dharam Trust and Anr., (2017) 6 SCC 751. It is
submitted that in view of the decision of this Court in the case of Shiv
Kumar & Anr. Vs. Union of India & Ors., (2019) 10 SCC 229 , the
decision in the case of Manav Dharam Trust and Anr. (supra) is not a
good law. It is submitted that as observed and held by this Court in the
case of Shiv Kumar & Anr. (supra) followed by this Court in the
subsequent decisions in the case of Delhi Development Authority Vs.
Godfrey Phillips (I) Ltd. & Ors., (2022) 8 SCC 771 and Delhi
Administration Thr. Secretary, Land and Building Department &
Ors. Vs. Pawan Kumar & Ors., (2022) 7 SCC 470, a subsequent
purchaser has no locus to challenge the acquisition and / or lapsing of
the acquisition.
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Making above submissions and relying upon the above decisions,
it is prayed to allow the present appeal.
3. Learned counsel appearing on behalf of the contesting
respondents – original writ petitioners is not in a position to dispute that
they had purchased the land in question subsequent to the acquisition
proceedings under the Land Acquisition Act, 1894. Even, the learned
counsel appearing on behalf of the original writ petitioners is not in a
position to point out any valid title deed. From the averments in the
petition before the High Court, it appears that the original writ petitioners
claimed the relief based on general power of attorney, will, receipt etc.,
which as such cannot confer any title on the original writ petitioners.
4. Be that it may, the fact remains that the respondents can be said
to be subsequent purchasers. As per the law laid down by this Court in
the case of Shiv Kumar & Anr. (supra) , which has been subsequently
followed by this Court in the case of Godfrey Phillips (I) Ltd. & Ors.
(supra) and Pawan Kumar & Ors. (supra) and even in other decisions,
a subsequent purchaser has no locus to challenge the acquisition /
lapsing of the acquisition. In that view of the matter, the High Court has
materially erred in entertaining the writ petition preferred by the original
writ petitioners praying for lapsing of the acquisition. On the aforesaid
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ground alone, the impugned judgment and order passed by the High
Court deserves to be quashed and set aside.
5. In view of the above and for the reasons stated above, the present
appeal succeeds. The impugned judgment and order passed by the
High Court is hereby quashed and set aside. There shall not be any
deemed lapse of the acquisition proceedings with respect to the land in
question as observed and held by the High Court by the impugned
judgment and order.
Present appeal is accordingly allowed. However, in the facts and
circumstances of the case, there shall be no order as to costs.
Pending applications, if any, also stand disposed of.
………………………………….J.
[M.R. SHAH]
………………………………….J.
[C.T. RAVIKUMAR]
NEW DELHI;
MARCH 24, 2023.
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