M.C. MEHTA Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) A modified plan has been placed on record. The area meant to be left for Surajkund and around has been earmarked on the said plan by a zig -zag line. In the face of these altered boundaries from previous maps, certain areas have come out from the one kilometre belt as originally proposed. Whatever areas have fallen out and whatever are adjacent thereto, urbanisation thereof will take place in accordance with the laws, rules and regulations applicable to those areas as provided by the Faridabad Municipal Corporation. Certain private areas (marked as 'ABCD') in which construction is proposed would have to be viewed again. We have desired of the learned Counsel for the State of Haryana to render assistance in that regard so that in the areas adjoining the Surajkund Complex only single storey hutments get permitted to be constructed and not tall buildings as originally conceived.

(2.) Small areas as shown red on the plan would require to be acquired for the Complex. This means that the State will have to pay compensation on acquisition. But Mr. Salve, learned Senior counsel who appears for some of the land owners says that those land owners who are owning those two small red patches which are within the encirclement would surrender the same to the State without compensation.

(3.) This order shall be in modification or substitution of all earlier orders in that behalf. List the matters on 27th July, 1998.