RAM MURTI SARIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion for 16.10.2012. Ms. Palika Monga, DAG, Haryana who is present in Court accepts notice on behalf of respondent Nos. 1 to 5. Let, respondent No. 6 only be served through email.

(2.) The foundation of the argument raised by learned counsel for the petitioners is based on an order passed by the Division Bench of this Court on 16.07.2005 disposing of the earlier writ petition filed by the petitioners whereby on a concession of the learned Advocate General, the matter was referred to a High Powered Committee constituted to examine the grievances raised by the writ petitioners against the acquisition of their land in the background of a prayer for release/return/restitution/roll back of land acquired.

(3.) Prima facie, we find that from the scheme of acquisition contained in Land Acquisition Act, 1894 (for short "the Act"), the constitution of the High Powered Committee is not only de hors the statute but is in contravention of the provisions thereof.