- (1.) This petition has been filed for a direction upon the Special Land Acquisition Officer to make an award under Section 11 of the Land Acquisition Act, 1894 (hereinafter referred to as the '1894 Act') taking into consideration the principles laid down in the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the '2013 Act').
(2.) Though time was granted to the learned Standing Counsel to file a counter affidavit, but it has not been filed till date. The petitioner has enclosed the notification issued under Section 4(1) of the 1894 Act but has not enclosed the declaration made under Section 6(1) of the 1894 Act. It is not clear as to why the award has not been made even though the notification under Section 4(1) of the 1894 Act was issued on 26 December 2008. The petitioner may, therefore, file a representation before the Special Land Acquisition Officer for redressal of the grievances raised in this petition.
(3.) Learned Standing Counsel states that in case such a representation is filed, a decision shall be taken at an early date.;