HUKAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted. Having failed to convince the Division Bench of the Punjab and Haryana High Court to quash the acquisition of their land on the grounds of violation of Section 5A(2) of the Land Acquisition Act, 1894 (for short, 'the Act') and discrimination, the Appellants have preferred these appeals.

(2.) For the sake of convenience, the facts arc being noticed from the record of the appeal arising out of SLP(C) No. 20303 of 2011.

(3.) Appellant - Bohru is the co-owner in possession of land comprised in Khewat No. 89, Khata No. 111, Rectangle No. 16, Killa No. 14/2 (4-12) situated in village Fazilwas, Tehsil and District Gurgaon. He constructed thereon a building consisting of 6 rooms with an open verandah, shed and courtyard. After obtaining a licence from the Haryana State Agriculture Marketing Board, the Appellant started a flour mill under the name and style M/s. Dinesh Flour Mill.