LALIT KUMAR JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this writ petition, notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (in short, the Act) read with Section 17 of the Act on 17.9.2004 and 27.10.2004 respectively are under challenge. Vide the notifications mentioned above, land was acquired for a public purpose, namely, for setting up of Chaudhary Devi Lal INdustrial Model Township, Phase-V, Manesar.

(2.) THIS writ petition was admitted. Subsequent thereto, CWP No.17108 of 2004, along with many other cases was allowed by the Learned Single Judge. Thereafter, the State of Haryana came in appeal by filing LPA No.504 of 2010. Petitioners moved an application (CM No.15397 of 2009) in CWP No.17281 of 2004 with a prayer that the writ petition be disposed of in terms of an order passed in CWP No.17108 of 2004 (Tara Chand and others v. State of Haryana and others). In the meantime, order has been pronounced in appeal filed by the State i.e. LPA No.504 of 2010 titled as State of Haryana and others v. Tara Chand and others, order passed by the learned Single Judge has been modified and notification under Section 6 read with Section 17 of the Act was quashed and an opportunity was given to the land owners to file objections and it was directed that thereafter acquisition proceedings be completed as per law.