RAMAN GROVER Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks a declaration that the acquisition proceedings has lapsed in view of the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the new Act).

(2.) THE award under Section 11 of the Land Acquisition Act, 1894 had been made on 19.09.1986. It is, therefore, clear that the award was made more than five years prior to the commencement of the new Act which took effect from taken and compensation has also not been paid. Since all the conditions necessary for invoking Section 24(2) stand satisfied in view of the Supreme Court decision in the case of Pune Municipal Corporation and Anr. v. Harakchand Misrimal Solanki and Ors: : (2014) 3 SCC 183, the petitioner claims that the acquisition has lapsed.

(3.) A similar argument was raised in a batch of matters which had come up before us in Jagjit Singh and Ors v. Union of India and Ors: W.P.(C) Nos. Jagjit Singh (supra) delivered on 27.05.2014, we had observed as under: -