- (1.) It is stated that the land belonging to the petitioners situated at Gata Nos. 362, 363 and 364 was acquired by the State by issuance of a notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) and the declaration made under Section 6(1) of the Act. The award was also subsequently made on 10 December 2010.
(2.) The relief sought in this petition is that the acquisition should be declared to have lapsed under the provisions of Section 24(2) of the Right to Fair to Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 2013 Act) as compensation has not been paid to the petitioners till date. The alternative submission is that compensation should be determined in accordance with the principles provided for under 2013 Act.
(3.) It is not possible to accept the contentions advanced by the learned counsel for the petitioners.;