CHANDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) Through this writ petition, the petitioner prays for the following substantive reliefs:-

(3.) The petitioner claims to be the owner of 3000 sq. meter of plot which is alleged to have been utilised for sector dividing road by the Haryana Shehri Vikas Pradhikaran, Panchkula. There was a proposal from the Haryana Shehri Vikas Pradhikaran to the petitioner to exchange the land which he did not accept. Thereafter, efforts were made to acquire the land by issuing notification under Sec. 4 on 18/10/2002 and consequently, the aforesaid land was acquired. The petitioner filed CWP No.15348 of 2014 for re-determining the amount of compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The aforesaid writ petition was disposed of as infructuous in view of the stand taken by the respondents. The petitioner filed COCP No.667 of 2015 in which the respondent filed an affidavit to the effect that decision has been taken to release the land.