- (1.) The petitioners claim the benefit of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the '2013 Act') for the reason that neither compensation for the land which was acquired has been paid nor possession has been taken.
(2.) Learned Standing Counsel points out that for this purpose, the State Government has constituted a Committee to examine such matters.
(3.) Learned counsel for the petitioners states that the petitioners shall file a representation before the said Committee within a period of two weeks from today with a certified copy of the order passed by the Court.;