K.K. INTERNATIONAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of CWP No. 8474of 2006 titled as M/s K.K. International, Sector 29, HUDA, Panipat and another v. The State of Haryana and others, CWP No. 9403 of 2006 titled as Malik Industry and others v. The State of Haryana and others, CWP No. 9374 of 2006 titled as M/s R.S. Dye House, Village Kheri Nangal, Tehsil and District Panipat and another v. The State of Haryana and others, CWP No. 9372 of 2006 titled as M/s Jeevan Handloom and another v. The State of Haryana and others, CWP No. 11818 of 2007 titled as Attar Shinup Ltd. and another v. The State of Haryana and others, CWP No. 9347 of 2006 titled as Satpal Singh and another v. The State of Haryana and others, CWP No. 9346 of 2006 titled as Gulshan Kumar and another v. The State of Haryana and others, CWP No. 9361 of 2006 titled as Vijay Goel and others v. The State of Haryana and others, CWP No. 9373 of 2006 titled as M/s Sarvi International and another v. The State of Haryana and others. Facts are being taken from CWP No. 8474 of 2006.

(2.) This writ petition has been filed with a prayer to issue a writ in the nature of certiorari to quash order dated 06.05.2006 (Annexure P-21), vide which request of the petitioner, to release its running industrial unit from acquisition was rejected.

(3.) Brief facts of the case are that, to acquire a vast track of land including land of the petitioners, the State of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') on 12.09.2001. The petitioners filed objections under Section 5-A of the Act, which did not find favour with the authorities and its land/unit was recommended for acquisition. Declaration under Section 6 of the Act was issued on 01.03.2002 and Award was passed on 11.04.2002.