LICHHO DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The land in this case was notified for acquisition under Section 4 of the Land Acquisition Act, on 13.11.1959. The notification under Section 6 of the Act was published on 6.1.1969. The land in question in this writ petition are Khasra Nos. 127 and 173 in Village Nangal Raya.

(2.) Mr. V.P. Singh has taken us through the provisions of Section 11(A) of the Act.That section came by way of anainendment of the Land Acquisition Actin 1984, and postulates that an award must be delivered within two years of coming into force of the said provision on 24.9.1984. As such, the award with respect to acquisition of land in the instant writ petition had to be made by 23.9.1986.

(3.) Mr. V.P. Singh has also taken us through the affidavit filed in this case by Mr. S.S.Rana dated 2.8.1996. In Para 17 Hereof, it is admitted that the award had to be made within two years from the date of enactment of Section 11 (A) of the Land Acquisition Act. That affidavit asserts that there has to be de-notification under Section 48 of the Act.