SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioners lay challenge to order dated 12.10.2020, passed by the learned Additional Civil Judge (Sr. Division), Assandh whereby their application under Order 39 Rule 1 and2 CPC filed along with their suit for permanent injunction, has been dismissed.

(3.) Petitioners, whose land is stated to have been acquired under the National Highways Act, 1956, filed a suit for permanent injunction for restraining the respondents from interfering in peaceful possession of the plaintiffs and to stay dispossession of the petitioners till compensation under the Act is received by them. It is claimed that it is only the present petitioners who are entitled to compensation, however, the authorities are trying to disburse the same to others, who have no right or ownership over the acquired land. It is submitted that the petitioners submitted representation dated 06.07.2020 before the Chief Minister, State of Haryana, Deputy Commissioner, Karnal, District Revenue Officer, Karnal, Tehsildar-cum-Collector Grade-2, Asandh, Karnal, Kannongo/ Halqa Patwari, Village Rahra Asand, Karnal, Annexure P-2 and thereafter civil suit for permanent injunction, Annexure P-3, was filed when no action was taken by the authorities.