Uttarakhand High Court
Raghuwar Dayal Gaur & Others vs State Of Uttarakhand & Another on 25 March, 2015
Author: Alok Singh
Bench: Alok Singh
WPMS No. 708 of 2015 Hon'ble Alok Singh, J.
Mr. Lok Pal Singh, Advocate for the petitioners.
Mr. S.S. Chauhan, Deputy Advocate General for the State/respondents.
Mr. Lok Pal Singh, learned counsel for the petitioners submits that although notification under Section 4 and 6 of the Land Acquisition Act was issued on 10.06.1987 and award was passed on 18.03.1988, however, till day neither compensation has been paid to the petitioners nor possession was taken from the petitioners and petitioners are still in possession. He further contends that in view of the provision of Sub- section 2 of Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, entire proceeding stands lapsed.
Mr. S.S. Chauhan, learned Deputy Advocate General appearing for the respondents seeks and is granted ten days' time to file counter affidavit.
Rejoinder affidavit, if any, may be filed within one week thereafter.
Meanwhile, I direct that status quo shall be maintained qua the possession only.
CLMA No. 3130 of 2015 stands disposed of accordingly.
(Alok Singh, J.) 25.03.2015 Deepak