- (1.) The petitioners claim that the acquisition proceedings shall be deemed to have lapsed under Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 'Act') as the compensation was not paid to the petitioners even though the award was made on 11 January 2000.
(2.) Learned Standing Counsel, appearing for the respondent nos. 1,2 and 3 and Sri Kaushalendra Nath Singh, learned counsel appearing for the Noida have pointed out that the State Government has constituted a committee to examine all such claims. It is, therefore, their submission that the petitioners may file a representation before the Committee so that a decision can be taken.
(3.) This writ petition, is accordingly, disposed of with a direction that in the event the petitioners file a representation before the State Government for seeking benefit under Section 24(2) of the Act, a decision shall be taken, expeditiously and preferably within a period of three months from the date of filing of the representation after hearing the parties concerned including the Noida.;