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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10017 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 20511 OF 2008 ] M/S.ANSAL PROPERTIES & INFRAST.LTD.          Appellant(s)

                               VERSUS STATE OF HARYANA & ORS.                      Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The  issue  pertains  to  the  land  acquisition proceedings  initiated  by  the  respondent-State. During the pendency of the proceedings before this Court, in view of the introduction of  The Right to Fair  Compensation  and  Transparency  in  Land Acquisition,  Rehabilitation  and  Resettlement  Act, 2013 (in short, “2013 Act”), the question arose as to whether  the  acquisition  proceedings  have  lapsed  or not. 3. On the admitted position that the compensation has  not  been  paid  to  the  owners,  in  view  of  the settled  position,  this  Court  has  to  give  a declaration  that  the  proceedings  have  lapsed. Ordered accordingly. 4. Now that the entire acquired land has been used by the State, the only option available to them is to initiate fresh proceedings under the 2013 Act within

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six months from today. 5. We make it clear that in case no steps are taken for  acquisition  under  the  2013  Act,  the respondent-State shall not lay any claim in respect of the land in dispute. 6. With the above observations and directions, this appeal is disposed of.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; August 03, 2017.

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ITEM NO.2               COURT NO.6               SECTION IV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Civil) No. 20511 of 2008 M/S.ANSAL PROPERTIES & INFRAST.LTD.                Appellant(s)                                 VERSUS STATE OF HARYANA & ORS.                          Respondent(s) Date : 03-08-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Chinmayee Chandra, Adv.  

Mr. Vikas Agarwal, Adv.  Mr. Vinay Arora, Adv.  Mr. Sanjay Jain, AOR

                   For Respondent(s) Mr. Tushar Mehta, ASG   

Mr. Anil Grover, Adv. Mr. Ajay Bansal, Adv.   Mr. Sanjay Kumar Visen, AOR Mr. Gaurav Yadava, Adv.  Mr. Satish Kumar, Adv.  Mr. Ugra Shankar Prasad, AOR                    

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)