PRAN SUKH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner assails validity of the order dated February 18, 2003 passed by the learned District Judge, Gurgaon, rejecting his prayer for issuance of a direction by him to his office to supply free of charges copy of the award dated February 05, 2003 prepared under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).

(2.) A perusal of the impugned order shows that on behalf of the petitioner reliance was placed on Section 51 of the Act, whereas on behalf of the office reliance was placed on alleged Note 6-B of a Book written by a former Judge of a High Court titled "The Law of Land Acquisition and Compensation", which found favour of the learned District Judge.

(3.) SHRI Randhir Singh, learned Senior Deputy Advocate General, Haryana, representing the State very fairly and in my view correctly concedes that having regard to the object enshrined under Section 51 of the Act, a copy of the award was required to be supplied without charging any fee.