HARYANA URBAN DEVELOPMENT AUTHORITY Vs. ABHISHEK GUPTA

JUDGEMENT

(1.) These appeals have been preferred by the Haryana Urban Development Authority (HUDA, now HSVP) (hereinafter, 'Appellant') against the judgement dtd. 15/7/2008 of the High Court of Punjab and Haryana (hereinafter, 'High Court'), whereby the land acquisition proceedings initiated by the State of Haryana were annulled by quashing the notifications issued under Ss. 4 and 6 of the Land Acquisition Act, 1894 (hereinafter, '1894 Act').

(2.) A notification was issued on 16/3/1999 under Sec. 4(1) of the 1894 Act for acquiring 952.18 acres land, of which 748.56 acres fall in Village Saketri and 203.62 acres in Village Bhainsa Tiba, both in Tehsil and District Panchkula, Haryana. The land was being acquired for development and utilization for residential, commercial, institutional and recreational purposes.

(3.) Located between the Union Territory of Chandigarh and the Shivalik Range, the lands are bordered on one side by the Sukhna Lake, and a designated Forest Area on the other. It is also adjacent to several other residential sectors that the Appellant has fully developed as part of the Mansa Devi Complex in the Panchkula Urban Area.