RAM GOPAL YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the original-petitioners to challenge the judgment of the learned Single Judge dtd. 4/2/2022. The State Government has initiated land acquisition proceedings for acquiring private lands for the purposes of RIICO industrial area development. Sec. 6 notification under the Land Acquisition Act, 1894 was issued on 3/7/2013. The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter to be referred as 'the Act of 2013') was enacted w.e.f. 1/1/2014. The land acquisition officer passed award on 1/7/2015. The petitioner challenged this award in the writ petition contending that in view of Sec. 25 of the Act of 2013 the proceedings had lapsed since no award was passed within one year as envisaged in the said Sec. . Learned Single Judge dismissed the writ petition upon which this appeal has been filed.