Kurian Joseph, J.— Leave granted. The appellants are aggrieved by the judgment dated 1-5-2008 in Vijay Latka v. State of Haryana 2008 SCC OnLine P&H 2172 of the High Court of Punjab and Haryana. The writ petition was filed by the appellants challenging the Notification dated 11-11-2002 issued under Section 4 of the Land Acquisition Act, 1894 (for short “the 1894 Act”) and the declaration dated 7-11-2003 and award dated 31-10-2005. The High Court dismissed the writ petition on the sole ground that since the award had already been passed, the writ petition was not maintainable.
2. Be that as it may, during the pendency of the writ petition, in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short “the 2013 Act”) the appellants have filed an additional affidavit stating therein that the land acquisition proceedings have lapsed as far as the land of the appellants is concerned. Since according to the appellants, the respondent State has neither paid the compensation nor taken physical possession of the land, this Court directed the State to respond to the affidavit. Accordingly, an affidavit dated 19-4-2016 has been filed before this Court by the Administrator, Haryana Urban Development Authority. At Para 3 of the affidavit, it is stated that the award was made on 31-10-2005 and “that possession of the land was taken over on as-is-where-is basis by the Land Acquisition Collector on 31-10-2005…”. Whether taking over the possession in such a manner would satisfy the statutory requirement of taking physical possession is a question to be addressed.
3. However, since the appellants are otherwise entitled to succeed in this case we leave that question open. It is the case of the appellants that no compensation in respect of the acquired land has been paid to them. The learned counsel for the respondents submits that whoever approached the Authority, the compensation has been paid. The learned counsel also invited our attention to Para 8 of the affidavit which reads as follows:
“That as regards the compensation amount for acquired land, office of the Land Acquisition Officer, Panchkula has reported that the compensation has not been obtained by the petitioners though compensation to the extent of Rs 4,00,93,086 has already been obtained by other landowners who came forward to take the compensation. Therefore, there was due offer of compensation and the present case does not fall within the meaning of provision contained in Section 31(2) of the Act, 1894.”
4. Under Section 24(2) of the 2013 Act, where an award under Section 11 of the 1894 Act has been passed and in case compensation has not been paid to the landowner or deposited before the court in terms of the requirements under the 1894 Act, the acquisition proceedings get lapsed. In case compensation has not been paid, the land acquisition proceedings in respect of that acquisition will stand lapsed, as if there is no acquisition.
5. The contention of the learned counsel appearing for the respondents is that whoever approached the Haryana Urban Development Authority or the competent authority has been paid compensation and since the appellants failed to approach the quarters concerned for the compensation, they cannot be granted any relief. We find this contention difficult to appreciate. When land is compulsorily acquired, it is for the requisitioning authority to make the payment and does not require the landowner to come and receive the payment.
6. As and when land is taken over by way of acquisition, the landowner has to be compensated with the amount of compensation duly determined under the Act. In case there is any dispute as to who is to be paid the amount, the same is to be deposited in court in terms of Section 31 of the 1894 Act. In this case before us, the stand of the requisitioning authority, namely, Haryana Development Authority is that the money is ready with them and it is for the landowner to come and receive the payment. This stand is not permissible under the law. It is for the authorities concerned to pay the money and take the land and in case there is any dispute as to whom the money should be paid, then the same has to be deposited in court.
7. As admittedly no compensation has been paid to the appellants in terms of the abovementioned award passed in the year 2005, the appellants are entitled to succeed. Accordingly, the appeal is allowed.
8. The proceedings for acquisition of land of the appellants and covered by the Notification issued under Section 4(1) of the Land Acquisition Act, 1894 and leading to the award referred to above, stand set aside as having been lapsed.
9. The learned counsel for the Haryana Urban Development Authority submits that the land of the appellants has been acquired for the purpose of development scheme and it comes under the green belt. We make it clear that this judgment would not stand in the way of HUDA taking fresh steps for requisition of the land of the appellants under the provisions of the 2013 Act.
10. The appeal is allowed. No costs.