PUSHPA GANDHI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition claiming that in view of the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the 2013 Act'), the acquisition has lapsed, as the petitioner has neither been paid compensation for the acquired land nor possession thereof has been taken from her. Notifications under sections 4 and 6 of the Land Acquisition Act, 1894 (for short, 'the 1894 Act') were issued on 7.12.1992 and 3.12.1993, respectively. Award was announced by the Land Acquisition Collector (for short, 'the Collector') on 27.11.1995.

(2.) Learned counsel for the petitioner submitted that neither compensation for the acquired land has been paid to the petitioner nor possession thereof has been taken from her. It was submitted that the husband of the petitioner had purchased the land measuring 3 kanal 18 marla. Construction was raised over the land prior to issuance of notification under Section 4 of the 1894 Act. The land of the petitioner was falling within the industrial area. The petitioner is still in physical possession of the land in question. The acquisition being quite old though the entire area as such has been developed but the area in question has not even been planned for development.

(3.) On the other hand, learned counsel for the State did not dispute the fact that the compensation for the acquired land has not been paid to the petitioner. It was not disputed that construction was raised over the land in question prior to issuance of notification under Section 4 of the 1894 Act. The fact that the petitioner is still in physical possession of the plot is not disputed by the State. He further did not dispute the fact that the land has yet not been planned for development.