Full Judgment Text
NON-REPORTABLE
| UPREME | COURT |
CIVIL APPEAL NO. 2464 OF 2015
[Arising out of SLP(C) 6923 of 2015 @ CC No. 17578 of 2014]
BATHINDA DEV. AUTH. FORMERLY
KNOWN AS (PUDA) .. APPELLANT
VERSUS
IQBAL SINGH & OTHERS .. RESPONDENTS
J U D G M E N T
VIKRAMAJIT SEN, J.
JUDGMENT
1 Delay condoned. Leave granted.
2 This Appeal assails the Order of the Division Bench of the High Court of
Punjab & Haryana, which had allowed the Writ Petitions before it, and
declared that the acquisition had lapsed for the reason that the possession
had not been taken and compensation, too, not paid. This is sufficient
ground for protection under the provision of Section 24(2) of the Land
Acquisition Act, 2013.
Page 1
2
2
3 The Appeal is dismissed in the above terms.
............................................J.
[VIKRAMAJIT SEN]
.............................................J.
[ PRAFULLA C. PANT]
New Delhi,
February 26, 2015.
JUDGMENT
Page 2