STATE OF RAJASTHAN Vs. VIDHYA SAGAR

JUDGEMENT

(1.) These intra court appeals are directed against orders dated 19.5.14 and 21.5.14 passed by the learned Single Judge of this Court, whereby the writ petitions preferred by the respondents herein assailing the legality of land acquisition proceedings initiated by a notification under Section 4(2) of Land Acquisition Act, 1894 (for short "the Act of 1894") which culminated in passing of the award dated 25.2.06 by the Land Acquisition Officer and eventually approved by the State Government on 25.6.07, have been allowed and the land acquisition proceedings are treated to have lapsed in terms of provisions of sub-section (2) of Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act of 2013").

(2.) The legality of the land acquisition proceedings was questioned by the respondents-writ petitioners on various grounds based on the provisions of the Act of 1894.

(3.) During the pendency of the writ petitions, the Parliament enacted Act of 2013, a comprehensive legislation with regard to acquisition of the land for any public purpose and the Act of 1894 was repealed.