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Judgment
5 paragraphs · 99 wordsKurian, J.—Leave granted.
These are the cases of the original owners where neither possession has been taken nor compensation has been paid to the respondents.
It is also brought to the notice of the court that there was no stay operating, which prevented the appellant(s) from taking possession or paying compensation to the respondents.
Neither having been done within five years, as contemplated under Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, we find no merit in these appeals, which are, accordingly, dismissed.
No costs.