(1.) Writ Petition No. 6598 of 2023 was not on Board. By consent of the parties, taken on Board.
(2.) In all these petitions, the petitioners have challenged the Awards dtd. 17/7/2015, 24/7/2015, 10/7/2015 and 02.06.20105, respectively by filing these petitions on 2/5/2023, which is practically after eight years.
(3.) The learned AGP has strenuously contended that since these petitioners have not accepted the Awards delivered under the Right to Fair Compensation and Transparency in Land Acquisition (Rehabilitation and Resettlement) Act, 2013, they can take recourse to the statutory, efficacious and expeditious remedy under Sec. 64 of the Act. It is a settled position of law that all the grounds can be raised under the said proceedings.