HUKAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Nobody appears for the appellants. We have heard Shri N. N. Goswami, the learned counsel for the State of Haryana. In these appeals, the appellants have challenged the proceedings for acquisition of land under the Land acquisition Act, 1894 as a colourable exercise of power on the ground that the acquisition was for the purpose of a company, viz. , Respondent 4, without complying with the provisions of Part VII of the Land Acquisition Act. The impugned notifications have been upheld by the High court and reliance has been placed on the decision of this court in Somavanti v. State of Punjab, where the acquisition was for the purpose of a public company which had to start a factory and the State had contributed an amount of Rs. 100. 00 towards the total price of land which was worth Rs. 4,50,000. 00.

(2.) Shri Goswami points out that in the present case, the entire amount of compensation is paid from the State funds but the land is handed over for development of a company and that it is permissible. He has placed reliance on the decision of this court in Manubhai Jethalal Patel v. State of Gujarat, wherein the contribution by the State was only Re 1 and the said acquisition was upheld by this court. In the aforesaid circumstances, we fined no merit in these appeals and the appeals are accordingly dismissed. No orders as to costs.