DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY the common order, we propose to dispose of three connected Civil Writ Petitions bearing Nos. 16523, 16536 and 16538 of 2003 as common questions of law and facts are involved in all these matters. Learned counsel representing the petitioners also suggests likewise. The bare minimum facts that need a necessary mention have, however, been extracted from CWP No. 16523 of 2003.

(2.) BRIEF facts of the case, as projected in the petitioner, reveal that invoking urgency provisions under Section 17(2) of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), the Government notified some land for acquisition, including the land, subject matter of dispute, under Sections 4 and 6 of the Act, way back in 1976. In due course of time, the Land Acquisition Collector also rendered award and the petitioners herein were paid the compensation as assessed by the Land Acquisition Collector. It is not pleaded but it can safely be observed that either the petitioners were satisfied with the compensation that was assessed by the Land Acquisition Collector or in any case if they had filed reference under Section 18 of the Act for determination of the market value of the land, subject matter of dispute. That aspect is also over since long as the fact remains that the matter with regard to assessment of compensation has attained finality.

(3.) IMPUGNED order, Annexure P-11, is a detailed one wherein, not only Standing Order issued by the Government but the case law has also been discussed. In ultimate analysis, it has been held as follows :-