- (1.) Petitioners are claiming interest in the land qua which an award was passed by the Land Acquisition Officer on 24.5.2011. It is their grievance that despite having moved an application under Section 30 of the Land Acquisition Act, 1894 (in short, the Act) for apportionment of the compensation amount, the Land Acquisition Collector is not taking any action thereon. It is stated that despite notice issued, the officer concerned has failed to refer the matter for adjudication to the competent Court. It is further stated that in terms of mandatory provisions of Section 31(2) of the Act, the amount of compensation has not been deposited in Court.
(2.) Notice of motion.
(3.) On asking of the Court, Ms.Palika Monga, DAG Haryana accepts notice on behalf of the respondents.;