GAJRAJ SINGH Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) This writ petition is the petitioner's second attempt to wriggle out of the acquisition of his land made by the State of Haryana pursuant to notifications dated 11.08.2004 and 09.08.2005 issued under Sections 4 and 6 of the Land Acquisition Act, 1894, followed by Award dated 08.12.2006.

(2.) The petitioner owned a piece of land measuring 24 kanals 9 marlas situated within the revenue estate of village Molahera, Tehsil & District Gurgaon. He built-up an office-building and also set up an industrial unit on a part of the land, whereas the remaining land was lying vacant. The petitioner's entire land including the residential house-cum-office and the factory were proposed to be acquired vide notification dated 11.08.2004. It appears that on consideration of the objections submitted by the petitioner under Section 5-A, both the existing structures, i.e., the office-building and the factory were exempted. While passing the Award, additional land measuring 10 kanals 6 marlas was also released in favour of the petitioner. Rest of the property was acquired. The aggrieved petitioner approached this Court in CWP No. 18476 of 2005 which was disposed of on 03.12.2008 with the following directions:-

(3.) In compliance to the above reproduced order, the State Government has passed the impugned order dated 25.03.2010/ 06.04.2010, relevant part whereof reads as under:-