AIR 2022 SUPREME COURT 5489 ::AIROnline 2022 SC 803 ::2022 (10) SCC 519 ::2022 (16) Scale 60

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, M. M. Sundresh , JJ

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.24(2)— Lapse of acquisition proceedings - Validity - Possession of some parcels of land could not be taken over because of pending litigations and even compensation could not be deposited due to pending litigations - There cannot be any lapse of acquisition under S.24(2) on aforementioned ground - Also, landowner acquired interest in disputed land much after initiation of acquisition proceedings - Petitioner as subsequent purchaser was not having any right to claim lapse of acquisition proceedings under S.24(2) - Lapse of acquisition proceedings, erroneous. Writ Petition (Civil) No. 11735 of 2016 Dt.25.07.2017 (Del), ReversedAIR 2020 SC 1496, Relied on (Para 7.1 7.2)