(1.) This common order shall dispose of the captioned writ petitions, as in all the cases, the question which falls for consideration is whether the acquisition of land shall be deemed to have lapsed under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 on the ground that neither the compensation amount was paid nor has been deposited in accordance with Section 31(2) of the Land Acquisition Act, 1894 in the Court before whom reference under Section 18 of that Act was maintainable.
(2.) Brief facts of each case are extracted for ready reference:-
(3.) The petitioners are residents of village Umri, Tehsil Thanesar, District Kurukshetra. They seek quashing of the notifications dated 11.11.2002 and 07.11.2003 issued under Section 4&6 of the Land Acquisition Act, 1894 as well as the Award dated 30.01.2008 announced under Section 11 of the Land Acquisition Act, 1894 on the ground that the acquisition proceedings are deemed to have lapsed in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. It is averred in para-2 of the writ petition that the petitioners have not received any compensation in lieu of their acquired land and its possession is also with them.
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