BATHINDA DEV. AUTH. Vs. IQBAL SINGH

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This Appeal assails the Order of the Division Bench of the High Court of Punjab & Haryana, which had allowed the Writ Petitions before it, and declared that the acquisition had lapsed for the reason that the possession had not been taken and compensation, too, not paid. This is sufficient ground for protection under the provision of Section 24(2) of the Land Acquisition Act, 2013.

(3.) The Appeal is dismissed in the above terms.