KURIAN,J. - (1.) Leave granted.
(2.) For the purpose of operation of Section 24(2) of the The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act"), whether the stay granted in one of the items covered by the very same Section 4(1) notification could have the effect on other lands covered by the same notification, is the short question involved in this appeal.
(3.) SHORT FACTS: Land acquisition proceedings were initiated by publishing Section 4(1) notification under the 1894 Act on 04.03.2003. Section 6 declaration was duly published on 04.02.2004 and the award was passed under Section 11 on 03.02.2006. It is not in dispute that neither physical possession has been taken nor compensation paid within five years prior to the implementation of 2013 Act.;