SHIVAJI SHAMRAO PATIL SINCE DECEASED BY HIS L.R. RANJANA SHIVAJI PATIL & ORS. Vs. THE SPECIAL LAND ACQUISITION OFFICER, NO. 14, KOLHAPUR, MAHARASHTRA & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) On 28.10.2016, this Court passed the following order :-

(3.) The specific instruction on the second aspect is that though the award is dated 05.02.1988, so far no compensation has been paid. If that is so, it squarely falls under the provision of lapse under Sec. 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, since no compensation has been paid to the appellants despite passing of the award five years prior to 01.01.2014, when the Act came into force, although according to the respondents, it is lying in the Revenue deposit.