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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

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.

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.

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3 The Appeal is dismissed in the above terms.

                                                                    ............................................J.         [VIKRAMAJIT SEN]  

                                                .............................................J.                   [ PRAFULLA C. PANT]

New Delhi, February 26,  2015.

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