BEAM ESTATES PVT. LTD. Vs. UOI

JUDGEMENT

(1.) THE counter affidavit on behalf of respondent No. 3 has been handed over by Mr. Siddharth Panda. The same is taken on record. The learned counsel for the petitioner does not wish to file any rejoinder affidavit.

(2.) BY way of this writ petition, the petitioner is seeking the benefit 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 2013 Act') which came into effect on 01.01.2014. The petitioner, consequently seeks a declaration that the acquisition proceeding initiated under the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act') and in respect of which the Award No. 15/1987 -88 dated 05.06.1987 was made, inter alia, in respect of the petitioner's land comprised in khasra numbers 1319/2 (1 -16), 1320 (4 -16), 1321/1 (3 -04), 1049 (4 -16), 1050/1 (2 -18) and 1319/1 (2 -06) measuring 12 bighas and 5 biswas in village Chattarpur, shall be deemed to have lapsed.

(3.) THE above position with regard to the compensation is in respect of all the khasra numbers except khasra No. 1319/1 (2 -06), in respect of which, admittedly, no compensation was even deposited in court.