MAHAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed with a prayer to quash notification dated 30.6.2006, issued under Section 4 of the Land Acquisition Act, 1894 (in short, the Act), to acquire a vast track of land, including land of the petitioners, for a public purposes namely, for extension of bus-stand and construction of traffic park in Kaithal. Further challenge is to the notification issued under Section 6 of the Act on 5.12.2006.

(2.) It is case of the petitioners that they have their residential house in the acquired land, constructed houses of some of the land owners were released from acquisition, same relief be given to them. To claim above said relief, reliance has been placed upon order dated 25.9.2008, passed in CWP No.17591 of 2007 titled as Harbhajan Kaur and others v. State of Haryana and others.

(3.) Perusal of the paper book indicates that above said writ petition was disposed of on an assurance given by the State authorities that houses of the petitioners therein were being adjusted except tube-well room. It is not in dispute that those houses were adjusted thereafter and the owners, whose houses were adjusted, were the co-sharers with some of the petitioners. It is also an admitted fact that award had already been passed.