ZAREEF AHMAD Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) PRESENT petition was filed assailing the notification dated 22.3.2006 issued under Section 4(1) read with Section 17(4), thereby exempting Section 5(A) of the Land Acquisition Act, 1894. Paragraph 6 of the counter affidavit filed by Sri Himalaya Singh Martolia, the then Special Land Acquisition Officer, reads as under:

(2.) FROM the perusal of para 6 of the counter affidavit, it seems that award was passed on 4.2.2008, however, petitioner has not been dispossessed as yet despite the fact that no interim protection was granted to the petitioner in the present writ petition.

(3.) SECTION 24 of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 reads as under :