- (1.) The petitioner claims 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 though the award under Section 11 of the Land Acquisition Act, 1894 was made on 2 July 2001, compensation has not been paid nor possession has been taken.
(2.) Learned Standing Counsel appearing for the respondents and Sri Shiv Nath Singh, learned counsel appearing for the Aligarh Development Authority state that the petitioner can approach the Committee constituted by the State Government for examining such matters.
(3.) Learned counsel for the petitioner states that a representation shall be filed before the Chairman of the Committee.;