SHEDA DEVI Vs. MATA MANSA DEVI

JUDGEMENT

(1.) The petitioners purchased two marlas plot from the farmers of Village Bhainsa Tibba in the year 1985-86. On 2.6.1999, the Government of Haryana issued a notification under section 4 of the Land Acquisition Act proposing to acquire the land of the Village Bhainsa tibba, which included the land purchased by the petitioners, whereby they had constructed their houses. The purpose for this acquisition was for development work and for providing facility to the devotees of Shri Mata Mansa Devi Shrine Board, Panchkula. On 29.5.2000, a notification was issued and thus, the land was finally acquired.

(2.) The petitioners filed writ petition No. 7972 of 2000 before this court challenging the said acquisition. The matter was taken up for hearing on completion of the pleadings on 8.1.2002. The writ petition was disposed of on the statement made by the Advocate General appearing in the case, who gave an undertaking before, this Court that all the petitioners, who owned residential houses, would be given plots of almost similar size as acquired from them within the vicinity of the acquired land.

(3.) The petitioners have placed on record the site plans of their houses. These were constructed on two marlas of land Complying with the undertaking given before this Court, the respondent-Board issued letter on 23.11.2007 holding the petitioners eligible for allotment of two marlas alternative plots. The Petitioners accordingly, were allotted two marlas plots No. 1-P and 2-P comprising of area of one marla each in the draw of lots held on 2.4.2008: The petitioners were directed to take possession of two plots of one marla each respectively.