AIROnline 2022 SC 902 ::2022 (16) Scale 861

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)— Acquisition proceedings - Lapse of - Possession of land was already taken - Compensation was not paid due to inter se dispute between co-owners - It is open for landowners to make grievance that acquisition deemed to be lapsed as compensation was not paid - Proceedings cannot be declared as lapsed. Writ Petition(C) No. 203 of 2015 (Del)-ReversedAIR 2020 SC 1496-Followed (Para 3.6 4)