BARKHA RAM AND OTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I propose to dispose of three writ petitions i.e. CWP Nos.30077, 30078 and 30079 of 2017 as they relate to same acquisition proceedings and issues involved therein are the same. Counsel for the parties have consented for disposal of these writ petitions by a common judgment and have referred to the pleadings in CWP No.30077 of 2017, titled as 'Barkha Ram Vs. State of Haryana and others'.

(2.) Petitioner has approached this Court for quashing of notification dtd. 11/3/1981 (Annexure P-1) issued under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as '1894 Act'), notification dtd. 14/12/1983 (Annexure P-2) issued under Sec. 6 of the 1894 Act and award No.9, dtd. 12/9/1986 (Annexure P-3) and supplementary award No.1, dtd. 27/5/1987 (Annexure P-3A) with a prayer for release of their land as per Sec. 24 (2) of the Right to Fair Compensation and Transparency in the Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as '2013 Act').

(3.) It has been pleaded in the writ petition that in the year 1962, residential plots were allotted to the residents of the village within the Lal Dora but due to shortage of land within Lal Dora, five residents including the father of the petitioner, were allotted plots outside the Lal Dora. Father of the petitioner was allotted khasra/Plot No.218, measuring 10 marla (' share) situated in village Devi Daspura, Hadbast No.361, Tehsil Thanesar, District Kurukshetra, outside the Lal Dora, which is the land in dispute. Thereafter, the petitioner had raised construction and built double storey house on the said plot and is residing therein with his family.