The case critically assesses the interpretation of Section 24(2) of the 2013 Act in relation to land acquisition initiated under the 1894 Act, specifically addressing whether the non-deposit of compensation ... in court results in an automatic lapse of acquisition under the 2013 Act, necessitating the Supreme Court's review of its previous ruling in Pune Municipal Corporation & Anr. v. Harakchand Misirimal Solanki (2014) that established such a lapse.