BHAGWAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant writ petition became remanded by the Hon'ble Supreme Court vide order dtd. 22/3/2024. The operative part of the said order is extracted hereinafter.

(2.) Through the instant writ petition, the petitioners ask for relief qua de-notification or for release of the petition lands, thus on the ground, that the notification(s) Annexure P-1, and, Annexure P-2, as became respectively issued on 27/11/2003, and, 24/11/2004, hence in terms of Ss. 4 and 6 of the Land Acquisition Act, 1894 (hereinafter for short call as the Act of 1894'), besides consequent thereto award dtd. 22/11/2006 (Annexure P-3), thus inviting the mandate of Sec. 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter for short refer to as the 'Act of 2013'), whereby there occurs lapsing of the earlier launched acquisition proceedings under the 'Act of 1894'.

(3.) The instant writ petition became earlier allowed by this Court vide judgment dtd. 29/1/2018 being main case CWP-62-2014, thereby holding that the acquisition proceedings qua the land of the petitioner stands lapsed in view of the Sec. 24(2) of the Act of 2013, Relevant paragraph whereof becomes extracted hereinafter.