SUBHASH KUMAR GUPTA S/O LATE SHRI SHARWAN LAL JI PANSARI Vs. SUB-DIVISIONAL OFFICER, NEEM KA THANA, DISTRICT SIKAR

JUDGEMENT

(1.) By this writ petition, a prayer is made to declare land acquisition award dated 1st February, 1966 as lapsed in reference to Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act of 2013").

(2.) Learned counsel for petitioner submits that in pursuance of the proceedings for acquisition of the land, award was passed on 1st February, 1966. The possession of the land still exists with the petitioner and even compensation has not been paid thus acquisition stand lapsed in view of Section 24(2) of the Act of 2013. Accordingly, a prayer is made to declare acquisition of land measuring 1 bigha and 3 biswa of Khasra No.757 situated in Neem Ka Thana, District Sikar as lapsed.

(3.) I have considered the submission made by learned counsel for petitioner and perused the record.