- (1.) On 05.05.2016, this Court decided Civil Appeal No. 4821 of 2016 as follows: "............................. In this case, no award has been passed and the land value has not been given to the owner. The impugned order is hence set aside. The appellant and the Acquisitioning Authority are directed to complete the acquisition proceedings by passing an award under the provisions of the 2013 Act. This shall be done within a period of six months and needless also to say that the entire compensation due to respondent No. 1 would be calculated in terms of the 2013 Act and the same shall either be deposited with the Land Acquisition Collector or disbursed to the respondent No. 1 within one month thereafter.
(2.) Pursuant to this judgment, an Award dated 05.11.2016 was passed by the Special Land Acquisition Officer, Aligarh, where the section 4 date (of the Land Acquisition Act, 1894) was taken to be the last date of publication viz., 21.10.2004.
(3.) The applicant/respondent No.1 has moved Interlocutory Application No. 4 of 2016 pointing out that it is necessary that a date be fixed in place of the old Section for notification where the compensation is to be awarded under section 11 read with the other provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as '2013 Act').;