PARMILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226/227 of the Constitution of India for issuance of writ in the nature of Certiorari quashing the impugned order dated 26.06.2020 (Annexure P-11) passed by respondent No.3.

(2.) Learned counsel for the petitioner has drawn the attention of this Court to the Haryana Government Gazette notification dated 09.11.2020 notifing the revised policy for rehabilitation and resettlement of landowners. He has specifically laid emphasis on the following extracts from the said policy:-

(3.) Learned counsel for the petitioners has further argued that while deciding the representations of the petitioners on the direction of this Court, the Department has not considered the provisions of the aforesaid policy and wrongly and illegally held that the claim of the petitioners is not sustainable against the State of Haryana, as the land was acquired for the project set up by the Nuclear Power Corporation of India Limited (NPCIL).