SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No. 11780 of 2013

(2.) AFFIDAVIT of Under Secretary of the Government of Haryana, Public Health Engineering Department is taken on record and application stands disposed of.

(3.) A reading of the aforesaid would show that after noticing both the points for and against the acquisition, the Land Acquisition Collector has taken no decision and infact has opined that superior authority should take a decision. Effectively, there is no recommendation at all which could have been found the basis for issuance of declaration under Section 6 of the said Act.