T. K. DHILLON Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case was taken up through video conferencing on 17.07.2020.

(2.) In the main writ petition, the prayer made by the petitioners is for the issuance of a declaration to the effect that the notification dated 24.08.2000 (Annexure P-2) issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the ' Act' ) and the notification dated 22.08.2001 (Annexure P-4) issued under Section 6 of the Act in respect of the acquisition of 53 Acres 15 Kanals 5 Marlas of land pertaining to the proforma respondent No.5-The Saraswati Kunj Cooperative House Building Society Ltd. (hereinafter referred to as the ' Society' ) have been lapsed in view of the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the ' Act of 2013' ) and consequently prayed for quashing both the aforesaid notifications issued under Sections 4 and 6 of the Act and also the Award dated 21.07.2003 (Annexure P-5) passed under Section 11 of the Act.

(3.) At the time of preliminary hearing of the present writ petition, the following order was passed by this Court on 19.02.2015:- ' Issue notice of motion returnable on 22.04.2015. Any action taken shall be subject to further orders. To be listed along with CWP No.958 of 2015.'