SANJIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 17/5/2019 passed by the Additional District Judge, Gurugram, vide which the order dtd. 18/1/2019 passed by the trial Court, allowing an application under Order 39 Rules 1 & 2 CPC read with Sec. 151 CPC for grant of ad-interim injunction, was set aside.

(2.) Brief facts of the case are that Haryana Govt. issued notification under Sec. 4 of the Land Acquisition Act, 1984 (for short 'the Act') on 11/2/2010 for acquiring the land for the development and utilization for sector roads of Sectors 81 to 95 in Gurugram. Road was to be developed by the Haryana Urban Development Authority in Village Sikenderpur Bada, Tehsil and District Gurugram. Prior to filing of the present suit, petitioners filed CWP-21956-2011, challenging the proposed acquisition, which was disposed of vide order dtd. 4/9/2013, by passing the following order: -

(3.) Learned counsel further submits that thereafter, the petitioners appeared before the authorities and by way of passing a speaking order, claim of the petitioners was rejected. A copy of the order dtd. 25/4/2018 is attached as Annexure R-2/8 with the reply. The operative part of the order reads as under: -