MALIK INDUSTRY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court with certain grievances with regard to the acquisition of their land. During the pendency of these appeals, the appellants filed an interlocutory application praying for a declaration to the effect that on account of operation of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the whole acquisition has lapsed. Pursuant to the directions issued by this Court, the respondents have filed a Status Report. It is admitted that in the case of the appellants, the compensation amount has not been paid to them; it was only deposited with the Land Acquisition Collector.

(3.) Therefore, the judgment of this Court in Pune Municipal Corporation and Anr., v. Harakchand Misirimal Solanki and Ors., reported in 2014(1) R.C.R.(Civil) 880 : 2014(1) Recent Apex Judgments (R.A.J.) 542 : (2014) 3 SCC 183, as it stands today, squarely applies to these appeals.