RAJINDER KUMAR DHINGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second round of litigation questioning the land acquisition proceedings that commenced with the issuance of a notification dated 2nd March, 1993 under Section 4 of the Land Acquisition Act, 1894 ('LAA'), followed by a notification dated 1st March, 1994 under Section 6 of the LAA and culminated with an Award dated 28th February, 1996, whereby the land, stated to be owned and in possession of the Petitioners, was acquired.

(2.) Earlier the Petitioners had filed CWP-1192-2015 (Rajinder Kumar Dhingra and another vs. State of Haryana) questioning the acquisition proceedings, which came to be disposed of by a Division Bench of this Court on 14th July, 2015. While not interfering with the acquisition proceedings, certain directions were issued in para 4 of the order, which reads as under:-

(3.) Pursuant to aforesaid order of this Court, representations were made by the Petitioners. The representations of the Petitioners were taken up and rejected by a speaking order dated 23rd June, 2017 of the Respondent No. 4/Zonal Administrator, HUDA-cum-Additional Director, Urban Estate, Rohtak.