STATE OF MEGHALAYA Vs. PAWAN BAWRI

JUDGEMENT

(1.) By way of this application, the applicants seek review of the order, dated 16.12.2015 as passed in W.P. (C) No.155 of 2015 whereby, this Court held that the proceedings for acquisition of the land in question had lapsed by virtue of Section 11-A of the Land Acquisition Act, 1894 ["the Act of 1894"] way back in the year 2008.

(2.) Put in brief, the relevant background aspects of the matter are as follows:

(3.) At this juncture, the relevant aspects relating to the proceedings for acquisition of the land in question may be noticed. The said acquisition proceedings commenced with issuance of a notification under Section 4 of the Act of 1894 by the State Government on 05.01.2001; and while invoking urgency, another notification under Section 17 (4) of the Act of 1894 was also issued. Ultimately, the State Government issued the declaration under Section 6 of the Act of 1894 on 19.01.2001.