SHASHI GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge to the land acquisition proceedings by the appellants was unsuccessful before the High Court of Punjab and Haryana and thus aggrieved by the Judgment dated 12.08.2008 passed in CWP No. 18579 of 2006 and the Judgment dated 13.07.2012 passed in RA No. 318 of 2011 in CWP No. 18579 of 2006, the appellants are before this Court.

(3.) It was brought to the notice of the Court that in view of the operation of Section 24 (2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short, "the 2013 Act"), the proceedings have lapsed and, therefore, on 05.05.2016, this Court passed the following order :-