NANA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) The petitioner is praying for issuance of a direction to quash the award in respect of acquisition of land declared on 110.1981, in view of provisions of Section 24(2) of the Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, "Act of 2013"). Petitioner seeks a declaration that in view of failure of the Respondent-acquiring body to pay amount of compensation to the petitioner or his predecessor, the proceedings in respect of acquisition and award declared earlier shall be deemed to have lapsed.

(3.) The Notification in respect of acquisition of land G. No. 73 admeasuring 81 areas, situate at Mukindpur, Taluka Newasa, District Ahmednagar, was issued, which was followed by a declaration dated 20.11.1972 under Section 6 of the Act. After completing the acquisition proceedings under the provisions of Land Acquisition Act, 1894, award came to be declared on 10.12.1981 by the Special Land Acquisition Officer.