NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 21802-21803/2017 (ARISING FROM SLP (C) NOS.37089-37090 OF 2013)

MALIK INDUSTRY & ANR.                              APPELLANT(S)                                 VERSUS STATE OF HARYANA & ORS.         RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. The appellant approached this Court with certain grievances with regard to the acquisition of their land.   During  the  pendency  of  these  appeals,  the appellants filed an interlocutory application praying for a declaration to the effect that on account of operation  of  Section  24(2)  of  the  Right  to  Fair Compensation  and  Transparency  in  Land  Acquisition, Rehabilitation and Resettlement Act, 2013, the whole acquisition  has  lapsed.  Pursuant  to  the  directions issued by this Court, the respondents have filed a Status Report.  It is admitted that in the case of the appellants, the compensation amount has not been paid to them; it was only deposited with the Land Acquisition Collector. 3. Therefore,  the  judgment  of  this  Court  in  Pune Municipal Corporation & Anr., v. Harakchand Misirimal Solanki & Ors., reported in (2014) 3 SCC 183, as it stands today, squarely applies to these appeals. 4. Accordingly, the appeals are allowed. The land acquisition  proceedings  initiated  against  the appellants stand lapsed. However, the respondents are given the opportunity to initiate proceedings afresh under the Right to Fair Compensation and Transparency

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in Land Acquisition, Rehabilitation and Resettlement Act, 2013, within a period of six months from today. 5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [AMITAVA ROY]  

NEW DELHI; DECEMBER 12, 2017.

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