PRAHLAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of a bunch of 69 petitions as the acquisition of land/buildings etc. is sought to be made by common notifications initiating the acquisition proceedings. These petitions involve acquisition of vacant land, residential houses, commercial establishments, industrial units and religious places etc. The acquisition has been challenged on the principal grounds of procedural lapses alleging mandates of law, discrimination, violating Articles 14, 19 and 21 of the Constitution, violation of principles of natural justice and infringement of the State policy for release of constructed areas.

(2.) The respondent State of Haryana has acquired the land in question for a public purpose, namely, for utilisation and development of land for residential, commercial and institutional purposes for Sector 1 (Part), 10-11 (Part), 12 and 13 Bahadurgarh under the Haryana Urban Development Authority Act, 1977, by the Haryana Urban Development Authority, in the revenue estate of village Bahadurgarh, Hadbast No. 38, Balore, Hadbast No. 64 Sarai Aurangabad, Hadbast No. 44 and village Barkatabad, Hadbast No. 63, Tehsil Bahadurgarh, District Jhajjar. In that regard a notification under Section 4 of the Land Acquisition Act, 1894 (for brevity, ?the Act?) was issued on 17.4.2002; declaration under Section 6 of the Act was made on 10.4.2003 and the award by the Land Acquisition Collector was announced on 25.6.2004.

(3.) It is apparent from the record that the award in the acquisition proceedings in question was announced on 25.6.2004 before filing of these petitions. The position is discernible from the following table: Sr. CWP Nos. (all of 2004) Date of Date of filing No. announcement of the writ of award petition 1. 11252, 11695, 11838, 11842, 11845, 25.06.2004 01.07.2004 11906, 11910, 11911, 11913, 11914, 11916, 12341, 12776 2. 11915 25.06.2004 03.07.2004 3. 10396 25.06.2004 12.07.2004 4. 10708, 10713, 10803, 10804, 10805 25.06.2004 19.07.2004 5. 10904 25.06.2004 21.07.2004 6. 11391 25.06.2004 29.07.2004 7. 11496 25.06.2004 30.07.2004 8. 11619, 11622, 11628 25.06.2004 31.07.2004 9. 11713, 11858, 17507 25.06.2004 05.08.2004 10. 12018, 12138, 12143 25.06.2004 09.08.2004 11. 12059 25.06.2004 10.08.2004 12. 12257 25.06.2004 11.08.2004 13. 12219, 12278, 13272 25.06.2004 12.08.2004 14. 12333, 12335, 12354, 12355, 12398, 25.06.2004 13.08.2004 12431 15. 12394 25.06.2004 16.08.2004 16. 12503, 12529, 12537, 12599 25.06.2004 17.08.2004 17. 12523, 12535, 12581 25.06.2004 18.08.2004 18. 12637, 12648, 12684 25.06.2004 19.08.2004 19. 12718, 12727 25.06.2004 20.08.2004 20. 13290 25.06.2004 25.08.2004 21. 13229 25.06.2004 26.08.2004 22. 13269 25.06.2004 27.08.2004 23. 13305, 13310, 13313, 13314 25.06.2004 28.08.2004 24. 14087, 14108 25.06.2004 10.09.2004 25. 17056 25.06.2004 30.10.2004 26. 17592 25.06.2004 08.11.2004 27. 17848 25.06.2004 17.11.2004 28. 17958 25.06.2004 18.11.2004