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Judgment
S.No.,Name,Amount
1.,M/s Lakhmi Chand,Rs.294624.60
2.,M/s Lakhmi Chand,Rs.303445.70
3.,M/s Lakhmi Chand,Rs.1489000.99
4.,M/s Laxmi Chand,Rs.1466066.14
As the respondents have not denied that the compensation of the suit lands has not been paid and its possession has not been taken, the petitioners",,
are entitled to the declaration sought. Accordingly, it is held that acquisition of suit land in Khasra No.653 and 675 admeasuring 800 sq.yds. and 93",,
sq.yds. respectively vide award No.12/87-88 dated 20.05.1987 is deemed to have lapsed by virtue of Section 24(2) of the Act.â€,,
Having regard to the fact that the LAC has admitted that possession of the suit land was not taken over and compensation not paid, we are of the",,
view that the petitioners are entitled to a declaration to the extent that the acquisition proceedings stand lapsed by virtue of Section 24(2) of the Act. It,,
is so declared.,,
The writ petition is allowed in above terms. No costs.,,
CM.APPL 12170/2016 (stay),,
Interim order dated 06.04.2016 is confirmed.,,
The application stands disposed of.,,