AIR 2018 SUPREME COURT 2730 ::(2018) 140 RevDec 524 ::2018 (14) SCC 403 ::(2018) 3 Scale 319 ::AIR 2018 SC (Civ) 2210 ::(2018) 128 All LR 727 ::2018 (3) KCCR SN 281 (KAR) ::(2018) 185 AllIndCas 62 (SC)

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): Arun Mishra, Amitava Roy , JJ

(A) Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.24(2)— Lapse of acquisition proceedings - Physical possession of land not taken - Provisions under S. 24(2), not applicable. Writ Petn. (C) No. 4650 of 2012, D/- 25-11-2014 (Del.), Reversed.AIR 2018 SC 824, Foll. (Para 4) (B) Land Acquisition Act (1 of 1894) , S.17(1), S.17(4)— Land acquisition - Invocation of urgency clause - Validity - Land acquired for public purpose of development of freight complex under planned development of Delhi - Is sufficient reason for invoking urgency clause. (Para 7) (C) Land Acquisition Act (1 of 1894) , S.48— Withdrawal from acquisition - Rejection of prayer - De-notification committee not recommending de-notification as land acquired for relocation of Chemical Godowns and development of freight complex - Lt. Governor also rejecting prayer for de-acquisition after due consideration of facts - Rejection of prayer of de-notification, proper. (Para 11) .....