BAREILLY DEVELOPMENT AUTHORITY Vs. RAM PAL

JUDGEMENT

(1.) The present application has been filed by the Bareilly Development Authority which is aggrieved by the order passed by the Coordinate Bench of this Court in Writ-C No.4600 of 2022 dtd. 24/5/2024, the review of which is sought by this application.

(2.) The said writ petition was filed by the Respondents herein who had prayed for a direction to the applicants herein to pay interest to the Respondents in the light of award dtd. 26/4/2016 declared by the Special Land Acquisition Officer (Joint Organization Bareilly) in respect of their 2/3 share in khasra No.135 bearing an area of 1.4750 hectare of revenue Village Dohaniya, Tehsil Bareilly, District Bareilly.

(3.) According to the Petitioner, the land was acquired by the State for the development by the Bareilly Development Authority under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act of 1894'). However, as the award was not declared until the repeal of the Act of 1894 by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 'Act of 2013'), under Sec. 24 (1) of the new Act, acquisitions made under the old Act but for which award was not declared under Sec. 11 of that Act, all provisions relating to determination of compensation stipulated under the new Act have been made applicable.