Acquisition cannot be held lapsed under Section 11A without evidence that the award was not timely passed.

The petitioner challenged the acquisition of her lands in Sy. Nos. 29/2 and 29/3 at Abachikkanahalli village, initiated by a preliminary notification dated 28 January 2010 and followed by a declaration under Section 6(1) of the Land Acquisition Act, 1894, dated 30 May 2011.

She contended that no award had been passed within the time prescribed by Section 11A and relied on an award notice dated 15 November 2014.

The State submitted that the petitioner had not produced the award to establish that it was out of time; the record included a notice under Sections 9 and 10 dated 27 July 2011.

1. Whether the acquisition proceedings had lapsed under Section 11A of the Land Acquisition Act, 1894, because an award was allegedly not passed within two years of the Section 6 declaration.

2. Whether the petitioner had established the alleged lapse when she had not produced a copy of the award.

Section 11A of the Land Acquisition Act, 1894, requires the award to be made within two years from publication of the Section 6 declaration; otherwise, the acquisition proceedings lapse.

Sections 9 and 10 concern notice to interested persons in connection with the inquiry and claims for compensation, while Section 12(2) provides for notice of the award.

The Court cited no precedent and did not set out a separate detailed exposition of these provisions.

The Court noted that the petitioner had placed the 27 July 2011 notice under Sections 9 and 10 on record, but not a copy of the award.

It treated that notice, issued shortly after the Section 6 declaration, as indicating that steps to pass an award had been taken promptly.

The Court considered the later award notice dated 15 November 2014 insufficient, by itself, to establish that the award had not been passed within the Section 11A period, and observed that the petitioner should have ascertained when the award was passed before seeking relief on that ground.

The Court dismissed the writ petition, declining the reliefs sought.