Kurian Joseph, J.— 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 very same acquisition notification in a situation where the possession is still retained by the owner, this Court by judgment dated 22-1-2015 in Karnail Kaur v. State of Punjab (2015) 3 SCC 206 has quashed the notification, therefore, this appeal is allowed.
3. Proceedings for acquisition in respect of the land belonging to the appellant covered by this appeal stand quashed.