AIROnline 2023 SC 30 ::AIR 2023 SC (Civ) 596

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, C. T. Ravikumar , JJ

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.24(2)— Lapsing of acquisition proceedings - Declaration regarding - Validity of - Evidence on record showed that entire compensation with respect to the land was deposited with Treasury - Possession of land taken by authority - In view of the law laid down by the Supreme Court in the case of Indore Development Authority, order passed by High Court declaring that acquisition of land was deemed to have lapsed, unsustainable. AIROnline 2017 Del 90-ReversedAIR 2020 SC 1496-Followed (Para 4)