GALAXY MERCANTILES LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) Special leave granted.

(2.) Under challenge is the order of a division bench of the High court of punjab and Haryana dismissing in limine the writ petition filed by the appellants.

(3.) The land in question is at Village Dundahera, District Gurgaon. The said land was proposed to be acquired by notifications issued under the provisions of Section 4 of the Land Acquisition Act and Section 14 of the haryana Urban Development Authority Act. The said land was thereafter purchased by the appellants with the intention of putting up a factory thereon. The appellants moved the 1st respondent for release of the said land to them for such purpose. On 16/10/1984 an agreement was entered into in this behalf between a Director of the appellants and the 1st respondent whereunder, in consideration of the 1st respondent agreeing to release the said land to them, the Director of the appellants made certain promises in regard to development charges, effluent treatment and the construction plan. On 27/11/1984 the Deputy Director of Urban Estates, Haryana, wrote to the estate Officer, Haryana Urban Development Authority, Gurgaon, on the subject of the release of the said land to the appellants. He stated that the agreement sent therewith had been accepted and it was intimated that the 1st respondent had agreed to release the said land to the appellants on theconditions stipulated therein. A copy of this letter was forwarded to the appellants.