SUBHASH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application on behalf of the Respondent/State for advancing the hearing of the main writ petition CWP No. 8629 of 2019.

(2.) For the reasons stated therein, the writ petition is taken up for hearing today itself. The application is disposed of.

(3.) This writ petition challenges the land acquisition proceedings which commenced with a notification dated 19th May, 2003 under Section 4 of the Land Acquisition Act, 1894 ('LAA'), a declaration dated 14th May, 2004 under Section 6 LAA and culminated in an Award dated 12th May, 2006, in respect of land admeasuring 7 kanals and 14 marlas in Khasra Nos. 132//9/2 (4-14), 132//9/l(2-18), 132//2/2 (6-0) and 132//2/1/2 (1-16) situated in village Hisar, Tehsil and District Hisar (hereafter, 'land in question'). The first prayer is for a declaration of deemed lapsing under Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (hereinafter, '2013 Act') as regards the land in question. The second prayer is for quashing the order dated 30th January, 2018 passed by the Zonal Administrator-cum-Additional Director, Urban Estates, Hisar/Respondent No. 4, whereby the Petitioner 's representation dated 27th August, 2015 for release of the land in question was rejected.