STATE OF HARYANA Vs. NIRANJAN SINGH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 9/4/2021 passed by the High Court of Punjab and Haryana at Chandigarh in CWP No. 16346/2013, CWP No. 6729/2013 and CWP No. 10452/2014, by which, the Division Bench of the High Court has allowed the said writ petitions and has set aside the action of the State in declining prayer of the original writ petitioners - original land owners for release of their respective acquired land(s) and consequently, has directed to release their respective acquired land(s) from acquisition, the State of Haryana and others have preferred the present appeals. Feeling aggrieved and dissatisfied with the impugned judgment and order passed in writ petition ­ CWP No. 10452/2014, the beneficiaries of the acquisition have also preferred the present appeal arising out of Diary No. 37052/2022.

(2.) For the sake of convenience, the facts of CWP No. 16346/2013 are considered which was also considered by the High Court as a lead matter.

(3.) Shri Alok Sangwan, learned AAG appearing on behalf of the State has vehemently submitted that as such the land in question is needed by the State and therefore, the High Court has materially erred in directing to release the land in question from acquisition.