AIROnline 2022 SC 897 ::2022 (16) Scale 866

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 - Land was allegedly encroached by illegal occupants - It is ultimately for appropriate court to take decision regarding encroachment - Specific assertion by Land Acquisition Collector that possession of subject land was taken, however, compensation was not paid to recorded landowner - Acquisition proceedings cannot be declared as lapsed. AIROnline 2018 Del 3407-ReversedAIR 2020 SC 1496-Followed (Para 3.1 4)