PIYUSH KUMAR Vs. DISTRICT MAGISTRATE, HARIDWAR

JUDGEMENT

(1.) By means of this writ petition, petitioners have sought the following relief:-

(2.) The orders passed by Competent Authority Land Acquisition/Special Land Acquisition Officer, Haridwar are enclosed as Annexure 14 and 16 to the writ petition. By the order dtd. 15/7/2022, petitioners were asked to refund the amount paid as compensation to them, within fifteen days, failing which it may be recovered as arrears of land revenue. Careful perusal of the said order reveals that the land, for which compensation was paid to each of the petitioners, was acquired under National Highways Act, 1956 and substantial amount was paid to each of the petitioners.

(3.) Thereafter, an objection was filed by legal heirs of Megh Raj S/o Asha Ram stating that land comprised in Khasra No. 332, for which petitioners were paid compensation, is subject matter of litigation and interim order has been passed by Hon'ble Supreme Court which is still operating and by suppressing this fact, petitioners fraudulently received compensation.