ARUP KUMAR GOSWAMI, C.J. - (1.)Heard learned Government Pleader for Land Acquisition for the appellants and Mr. T. Balaji, learned counsel for the respondent.
(2.)This appeal is presented against the order dtd. 19/1/2018 passed in W.P.No.10327 of 2007.
(3.)By the order impugned, the land acquisition proceedings issued in respect of the lands of the respondent/writ petitioner were deemed to have been lapsed under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act" ) and accordingly, the land acquisition proceedings in Rc.No.G5/2390/2006 were set aside.
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