NAKKAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of law and facts are involved in these writ petitions, therefore, all the cases are being taken up together and are being adjudicated by this common judgment. However, for the sake of clarity, facts of WPMS No. 1100 of 2007.

(2.) The sole question, which falls for consideration in these writ petitions, is whether part of the acquired land, which remains unutilized, can be re-conveyed or re-assigned to the erstwhile owner.

(3.) According to the petitioners, in the year 1962 large parcel of land situate in villages Rawali Mahadood, Jamalpur, Roshnabad, Rinipur etc. in Haridwar Tehsil of District Saharanpur (now District Haridwar) was acquired under Land Acquisition Act, 1894 for setting up a unit of Bharat Heavy Electricals Ltd. (B.H.E.L. in short).