SAWARAN LATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These special leave petitions reveal a very sorry state of affair and make it evident that litigants are eager to abuse the process of the Court, having no idea for the law of limitation/delay and laches.

(2.) These special leave petitions have been filed against the judgment and order of the Punjab and Haryana High Court dated 30.5.2009 by which the Civil Writ Petition Nos. 8794 of 2009 and 8761 of 2009 have been dismissed only on the ground of delay. The Review Petitions were filed which were also time barred by 48 days. The same stood dismissed vide order dated 25.9.2009. These special leave petitions have been filed with an inordinate delay of 172 days. Petitioners sought relief of quashing the land acquisition proceedings in respect of which the award had been made under Section 11 of the Land Acquisition Act, 1894 (hereinafter called as "Act 1894") on 27.4.2004.

(3.) The facts and circumstances giving rise to these petitions are that the respondent - State of Haryana issued a notification under Section 4 of Act 1894 in respect of a huge chunk of land including some land of the petitioners on 2nd May, 2001. Substance of the said notification was published in two newspapers on 5.5.2001. The respondents issued a declaration under Section 6 of Act 1894 on 30.4.2002 and the substance thereof was also published in local newspapers immediately thereafter. The Land Acquisition Collector made an award on 27.4.2004 and in pursuance thereof, the respondents took possession of the land and removed the trees from the land of the petitioners.