RAGHUBIR SINGH ETC. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Civil Appeals @ SLP(C) Nos. 6411-6412 of 2021 Leave granted.

(2.) These appeals take exception to the judgment and order passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh dated 01.10.2020 in CM No. 9051 of 2020 in Writ Petition(C) No. 22241 of 2016 and C.M. No. 9059 of 2020 in Writ Petition (C) No. 22247 of 2016.

(3.) The question considered by the High Court is : whether the writ petitioners can be allowed to withdraw the writ petitions filed by them primarily seeking declaration of lapsing of acquisition of their lands and as an alternative relief to allow them to approach the respondent-State of Haryana urging to invoke its power to denotify the acquisition of lands in question under Section 101A of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for Short, '2013 Act'), as applicable to the State of Haryana?