SHAKUNTALA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The appellants are aggrieved since their request for release of 1.23 acres of land falling in Khasra No. 23/8/1, 8/2, 9/2, 12/2 and 13/1 in village Sahaul, Tehsil and District Gurgaon and .25 acres of land falling I Khasra No. 23/10/1 in the same village has been rejected.

(3.) Placing reliance on the letter of the Finance Minister of Haryana, for releasing lands coming under Lal Dora, the appellants approached the High Powered Committee. It appears that the High Powered Committee turned down the request on the ground that possession of the property had already been taken, pursuant to Award passed on 12.3.2004 and that the same had already been handed over to Haryana Urban Development Authority (in short 'the HUDA'). That decision of the High Powered Committee was challenged before the High Court leading to the impugned judgments.