- (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 compensation was not paid to the petitioners even though the award was made on 30 July1992.
(2.) Learned Standing Counsel appearing for respondent nos.1,2 and 3 and Sri Kaushalendra Nath Singh, learned counsel appearing for 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 Committee constituted by the State Government for seeking benefit under Section 24(2) of the Act, a decision shall be taken after hearing the parties concerned, including Noida, expeditiously and preferably within a period of three months from the date of filing of the representation with a certified copy of this order.;