STATE OF HARYANA Vs. AALAMGIR

JUDGEMENT

(1.) Applications seeking condonation of delay in filing applications for setting-aside abatement in the case of deceased respondents/parties are allowed. Abatement is set-aside. Consequently, the applications seeking substitution of the legal representatives of the deceased respondents/parties are allowed.

(2.) Leave granted.

(3.) These appeals assail the orders passed by the Punjab and Haryana High Court in several writ petitions in respect of acquisition of various parcels of land from time to time by issuance of notifications under Ss. 4 and 6 of the Land Acquisition Act, 1894 (for short "LA Act, 1894"). The respondentsland owners/subsequent purchasers have assailed the acquisition process. It may be that in certain cases the contentions with regard to the validity of the acquisition were raised in the Writ Petitions filed by them. However, the fact remains that pursuant to the enforcement of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act"), fresh Writ Petitions were filed seeking relief under sub-sec. (2) of Sec. 24 of the 2013 Act. In certain cases, amendments to the pending Writ Petitions may have also been made while in certain other Writ Petitions while assailing the process of acquisition under Ss. 4 and 6 as well as under other provisions of the 1894 Act, applications seeking relief under Sec. 24(2) of the 2013 Act have also been made. Various contentions were also raised under sub-sec. (2) of Sec. 24 of the 2013 Act before the High Court.