JEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) The petitioner has challenged Notification dated 23.2.1989 (Annexure P-2) issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter to be referred as 'Act of 1894'), Notification dated 22.2.1990 (Annexure P-4) issued under Section 6 of the Act of 1894 and Award No.13 of 1991-92 dated 21.02.1992 (Annexure P-5) qua the property in question situated in Arya Nagar, Panipat, by invoking the writ jurisdiction of this Court, with further prayer for staying the dispossession of the petitioner from the aforesaid property and to restrain the respondents from demolishing the structure existing at the spot.

(3.) The State counsel who was having advance copy of the writ petition, has been asked to assist the Court. He produced the copy of Rapat Roznacha No.276 dated 21.02.1992.