DALBIR SINGH LOCHAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) FOR the reasons mentioned in the application, the same is allowed and delay of 216 days in filing the review petition is condoned subject to all just exceptions.

(2.) THE present application has been filed to seek review of the order passed by this Court on 27.3.2012 when the writ petition was dismissed in terms of the order passed in C.W.P. No.17824 of 2006 - Tej Pal Vs State of Haryana. The said writ petition was dismissed in view of the dismissal of an earlier petition (Om Parkash Yadav and others v. State of Haryana and others) challenging the same acquisition and dismissal of Special Leave Petition against the said order.

(3.) IT was on 20.6.2005, the State published a notification to acquire land measuring 162.40 acres situated in Village Haiderpur, District Gurgaon for development and utilization of land for residential, commercial, institutional and open space for Sector 52A, 53 -54 at Gurgaon under the Haryana Urban Development Authority Act, 1977 (for short, 'the Act'). The land of the petitioners measuring 2 bighas 14 biswas was part of the land so intended to be acquired. The petitioners filed objections under Section 5A of the Act on 19.7.2005. Thereafter, the land measuring 134.54 acres was declared to be required for stated public purpose vide notification dated 19.6.2006. The writ petition challenging the acquisition was filed on 25.9.2006. The Land Acquisition Collector has announced award on 22.2.2007. The writ has been dismissed vide the order impugned in the review petition.