As per case facts, petitioners' land was taken in 1996 for a public project, which was completed the same year. Despite this, no compensation was paid for nearly three decades, ... forcing petitioners to file a Writ Petition. An award was finally declared in 2020, but compensation remained unpaid. The question arose regarding the State's persistent failure and negligence in fulfilling its statutory and constitutional obligation to complete land acquisition proceedings and provide timely compensation, leading to grave prejudice to landowners and financial burden on the public exchequer. Finally, the High Court allowed the Writ Petition, directing respondents to complete the acquisition and pay compensation with statutory interest within eight weeks. It further mandated the Chief Secretary to establish a comprehensive statewide mechanism to identify, resolve, and monitor all pending land acquisition cases, emphasizing accountability for prolonged delays.