Page 1

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  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

1

Page 2

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

2