VARINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for quashing notification dated 28.8.2001 issued under Section 4 read with Section 17 of the Land Acquisition Act, 1894 (for brevity 'the Act') and declaration dated 30.8.2001 issued under Section 6 read with Section 17 of the Act (P.2). He has also prayed for quashing of award dated 23.7.2002.

(2.) THE basis of the prayer made in the petition is that according to the information supplied to the petitioner only a part of the acquired land was used for construction of road and the land belonging to the petitioner has not been used for construction of road as is evident from the information supplied under the Right to Information Act on 27.11.2007.