VIJAYALAXMI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This petition is filed challenging the notification dtd. 11/12/2015 issued by the second respondent. The second respondent has issued a notification for acquisition of land for the purpose of formation of canal.

(2.) Learned counsel Sri Krupasagar Patil appearing for the respondents No.7 and 8 would submit that the pursuant to the said notification dtd. 11/12/2015 the award is not yet passed. Under the circumstances, in view of Ss. 24 and 25 of the Right to Fair Compensation and Transparency in Land Acquisition (Rehabilitation and Resettlement) Act, 2013, the notification has elapsed.

(3.) There is no dispute over the fact that the notification would lapse, in case, the acquisition proceedings are not completed within the one year from the date of preliminary notification. Under these circumstances, the prayer (a) in the writ petition does not survive for consideration.