RANOJIRAO JAYSINGRAO GHORPADE Vs. COLLECTOR, KOLHAPUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Instead of taking up the Interim Applications to vary the order dated 13 October ,2022 by which the Co-ordinate Bench of this Court vacated the interim relief the Petitioners had obtained, we have heard the learned counsel for the parties in the Main Petition, which, though instituted in 2017, has yet to be admitted.

(3.) Today, Mr. Huded, the learned counsel for the Petitioners, submitted that in this case, the acquisition stands lapsed given the provisions of Sec. 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("said Act"). He pointed out that the acquisition commenced under the Land Acquisition Act, 1894 but continued post the coming into force of the said Act on 01 January ,2014. He submitted that though the award was made on 1/6/2001, the Petitioners continued in physical possession of the allegedly acquired portion. As a result, in terms of Sec. 24(2), the acquisition proceedings lapsed.