GODAVARI Vs. NARMADA VALLY DEVELOPOMENT AUTHORIOTY

JUDGEMENT

(1.) Heard.

(2.) This writ appeal has been preferred under Sec. 2(1) of Madhya Pradesh Uchha Nyayalaya (Khand Nayaypeeth Ko Appeal) Adhiniyam, 2005, against the order dtd. 13/8/2020, passed by the writ Court in W.P. No.3921 of 2017, whereby the writ petition filed by the appellants seeking relief in the nature of lapse of land acquisition proceedings initiated against them earlier, by invoking Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 'Right to Fair Compensation Act, 2013'), has been dismissed by holding that the compensation was tendered by notice issued under Sec. 12 of the Land Acquisition Act, 1894.

(3.) The contention of the appellants is that there is no evidence available on record that the said notice was ever served to the predecessor in title of the land in question from whom the appellants derive their title.