STATE OF RAJASTHAN Vs. RAJ RANI

JUDGEMENT

(1.) These intra-court appeals are directed against the order dated 21st of May, 2014 passed by learned Single Judge of this Court, declaring the land acquisition proceedings initiated under Notification dated 23.08.2004 as 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 (Act of 2013).

(2.) Learned counsel appearing for the parties submit that during pendency of these appeals, the dispute stands settled between the appellant-Urban Improvement Trust, Sriganganagar and the respondent(s), whose land was sought to be acquired under the land acquisition proceedings. The Memorandum of Understanding (MoU) arrived at between the parties are placed on record as Annex(s).A/3.

(3.) It is submitted that the MoU arrived at between the parties stands approved by the State Government, where under the joint Khatedar(s) of the disputed land are to be given 25% developed land in lieu of land sought to be acquired.