G.S.Sistani, J. - (1.)With consent of the counsel for the parties, writ petition is set down for final hearing and disposal.
(2.)This is a petition under Article 226 of Constitution of India filed by the petitioners seeking a declaration that the acquisition proceedings with respect to the land in Rectangle no.39 Khasra no.15(6-12), rectangle no.40, Khasra no.11(4-12), 19(4-04)(B), 20(4-12), 21/1(2- 12), 22(4-12); Rectangle no.61-Khasra no.2(3-05)(B), situated in village Karala (prayer restricted to Khasra nos.40//22 Min.(0-10) and 61//2 (3-05)) stand lapsed in view of section 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act") as neither possession has been taken nor compensation has been paid to the petitioners.
(3.)In this case, a notification under section 4 of Land Acquisition Act, 1894 was issued on 25.08.2005 and a declaration under section 6 was made on 10.07.2006. Thereafter, an award was passed on 26.05.2008.
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