- (1.)Rule returnable forthwith. Heard by consent.
(2.)The clever husband and wife, who are petitioners herein, have approached this Court seeking a declaration that the acquisition of their lands bearing plot nos.4, 5 and 6 situated in a layout developed in Survey No.145/2, Patwari Halka No.42, Mouza Khapri Railway, Tq. Nagpur Rural, District Nagpur has lapsed in view of provisions of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (the New Act) (hereinafter referred to as "the Act of 2013").
(3.)Since the facts as well as the question of law involved in both the petitions are identical, both are heard and decided together by this common Judgment.
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