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AIROnline 2023 SC 328
::2023 (299) DLT 701
Supreme Court Of India
Hon'ble Judge(s):
Abhay S. Oka,
Rajesh Bindal
, JJ
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.24(2)— Land Acquisition Act (1 of 1894) , S.11, S.30, S.31— Acquisition proceedings - Lapsing of - Admittedly claimant was not recorded owner of land at time of issuance of notification or at time of passing of Award under 1894 Act - As there was dispute about ownership, amount of compensation was deposited by Land Acquisition Collector with Reference Court in terms of Ss.30 and 31 of 1894 Act - Since condition regarding payment of compensation as mentioned in s 24(2) was satisfied, acquisition proceedings could not be deemed to have lapsed - Order of High Court holding acquisition proceedings to have lapsed in terms of S.24(2) of 2013 Act, set aside. Writ Petition (C) No.5339/2016,D/-22-08-2017 (Del)-ReversedAIR 2020 SC 1496-Relied on (Para 9 13) .....
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