KURIAN, J. - (1.) Leave granted.
(2.) This litigation has a chequered history. However, in the larger interest of the parties, we are happy to note that the entire disputes have been given a quietus in a court-involved settlement.
(3.) The Land Acquisition proceedings were initiated issuing Section 4(1) Notification at the instance of the Madhya Pradesh State Housing Board in the year 1996. According to the Housing Board, they had deposited the entire compensation with the Land Acquisition Collector. But it is not in dispute that the compensation has not been paid to the land owners. In view of the introduction of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short, "2013 Act") with effect from 01.01.2014, the acquisition proceedings lapsed, though possession had been taken by the Board, and partly developed also. The respondents had approached the High Court with regard to certain disputes on compensation and only fortuitously, they got the declaration on lapse.;