- (1.)I.A. No. 4 for exemption from filing official translation is ordered.
I.A. No.3 in Civil Appeal No. 3872 of 2010 is filed by the applicants/appellant Nos. 24-28 (for short 'the applicants') seeking direction and appropriate orders for disposal of this appeal in terms of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 'the Act of 2013'). The appellant-land owners have come to this Court questioning the correctness of the judgment and order dated 13.03.2008 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No.3823 of 2008, wherein the writ petition was dismissed on the ground that the same was not maintainable after passing of the Award.

(2.)The brief facts are mentioned hereunder.
The appellant nos. 24-28 are the owners and in possession of the land in question bearing khewat no. 260 Khasra no.46 killa nos.1(3-18), 2(7-14), 3/1(0-16), 8/2(0-16), 9(8-0), 10(6-1) and 26(0-5) totally measuring 27 kanals 13 marlas of land situated in the revenue estate of Village Kumashpur Tehsil and Distict Sonipat(Haryana). The appellants have been in continuous possession of the aforesaid land in question till date and harvesting crops.

(3.)On 20.01.2003 the respondents published a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the L.A. Act') bearing No. LAC (F)-NTLA/2003/137. Thereafter on 16.01.2004, the respondents issued notification under Section 6 of the L.A. Act bearing No. LAC (F)- NTLA/2004/190. The Land Acquisition Collector passed an award bearing No.7 of the year 2006-2007 dated 14.01.2006.