Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3789 OF 2016
(Arising out of SLP (C) No. 5502/2014)
PAWAN KUMAR AGGARWAL APPELLANT
VERSUS
STATE OF PUNJAB & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. It is not in dispute that though an award was passed in
respect of the land belonging to the appellant, the
appellant has not been dispossessed and hence the
appellant is entitled for the protection under Section
JUDGMENT
24(2) of the Right to Fair Compensation and Transparency
in Land Acquisition, Rehabilitation and Resettlement Act,
2013. In fact, we find that in respect of the same very
acquisition Notification in a situation where the
possession is still retained by the owner, this Court by
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Judgment dated 22.01.2015 in C.A.No.7424 of 2013 titled
Karnail Kaur & Ors. Vs. State of Punjab & Ors. reported in
2015 (3) SCC 206 has quashed the Notification, therefore,
this appeal is allowed. Proceedings for acquisition in
respect of the land belonging to the appellant covered by
this appeal stand quashed.
.....................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN
NEW DELHI;
APRIL 11, 2016
JUDGMENT
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