(1.) This writ petition has been filed by the petitioners for claiming the benefit of Section 24 sub-section (2) of The Right to Fair Compensation and Transparency in the Land Acquisition, Rehabilitation and Resettlement Act, 2013, (hereinafter called the "Act, 2013") on the pleading that the acquisition initiated vide notification dated 21/3/1983 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter called the "Act, 1894") and the notification issued under Section 6 of the Act, 1894 dated 22/3/1983 has lapsed since the possession has not been taken by the State.
(2.) Counter and Rejoinder affidavits having been exchanged between the parties, with the consent of the learned counsel for the parties, the writ petition is being finally decided.
(3.) Brief facts giving rise to the writ petition are: The petitioners are Bhumidhar of Plot No.87M measuring area 1 Bigha, 4 Biswa, 0 Bishwanshi situate in Village Nagla Charan Das, Pargana Dadari, Tehsil Dadri, District Ghaziabad.
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