A
B
c
NAHAR SINGH
v.
STATE OF U.P. AND ORS.
NOVEMBER 28, 1995
[K. RAMASWAMY AND S.B. MAJMUDAR, JJ.]
Land Acquisition Act, 1894:
Sections 4(1), 6 and 11-A (As inserted by Act 68 of 1984)
Land Acquisition-Amendment Act-Award not made within two years
from the date of coming into force of-Held acquisition proceedings stood
lapsed.
In this case no award was made within two years from the date of
D coming into force of Land Acquisition (Amendment) Act, 1984.
Allowing the appeal, this Court
HELD : After the Amendment Act 68 of 1984 was brought into force
w.e.f. September 24, 1984, Section 11-A operates in the field. It envisages
E that if the award under Section 11 has not been made within two years
from the date of coming into force of the Amendment Act, all the proceed-
ings under Sections 4 and 6 shall stand lapsed. In view of the fact that no
steps appeared to have been taken within time, the notification under
Section 4(1) and declaration under Section 6 no longer subsist. [755-C-D]
F
G
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 558 of
1985.
From the Judgment and Order dated 28.9.84 of the Allahabad High
Court in C. Misc. W. No. 13984of1984.
R.K. Shukla, R.C.Verma, M.P.S. Tomar and P.K. Chakraborty for
the Appellant.
K.S. Chauhan and AK. Srivastava for the Respondents.
H
The following Order of the Court was delivered :
754
NAHAR SINGH v. STATE
755
Delay condoned. Substitution allowed.
A
Notification under Section 4(1) of the Land Acquisition Act, 1894
(for short, "the Act") was published on June 25, 1974. Declaration under
Section 6 was published on July 3, 1974 dispensing with the enquiry under
Section 5-A after the Governor had exercised his power under Section 17
( 4) of the Act.
B
It is not clear from the record that the possession of the land was
taken after 15 days from the date of service of the notice under Section 9
on the appellant. The appellant has asserted that he has been in possession
of the land but no counter has been filed. In support thereof, the appellant
has also placed on record the resolution dated December 27, 1977 of Gram
Sabha stating that the other land has already been allotted to 30 eligible
persons of the village and the land in question no longer is necessary. After
the Amendment Act 68 of 1984 was brought into force w.e.f. September
c
24, 1984, Section 11-A operates in the field. It envisages that if the award
under Section 11 has not been made within two years from the date of D
coming into force of the Amendment Act, all the proceedings under
Sections 4 and 6 shall stand lapsed. In view of the fact that no steps
appeared to have been taken within time, the notification under Section
4(1) and declaration under Section 6 no longer subsist.
Accordingly, the appeal is allowed. No costs.
E
T.N.A.
Appeal allowed.
Lex