DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have questioned the acquisition of their land measuring 2 Bigha comprised in khasra No.694 min situated within revenue estate of village Bahadurgarh, District Jhajjar. The above-stated piece of land was acquired vide Award dated 25.06.2004.

(2.) Case of the petitioner is that the impugned acquisition is deemed to have lapsed under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for brevity, 'the 2013 Act'). Neither the compensation amount was paid to petitioners nor it was deposited with the Reference Court as per Sec. 31 of the Land Acquisition Act, 1894 (for brevity, 'the 1894 Act'). They also claim physical possession of the land and rely upon the photographs appended on record.

(3.) Land Acquisition Collector, Urban Estate, Rohtak, has filed the status report dated 19.11.2016 and in para 2.2 thereof he has acknowledged the fact that no compensation amount has been received by the petitioners and that it is still lying deposited in the account of Land Acquisition Collector. Obviously, it was not deposited with the Reference Court as per Sec. 31 of the 1894 Act.