TARA CHAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) NOTICE of motion. Ms. Palika Monga, learned Deputy Advocate General, Haryana, accepts notice on behalf of the respondents.

(2.) LET four copies of the writ petition be supplied to learned State counsel during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non -prosecution.

(3.) THE acquisition of the petitioner's land measuring 7 kanal 6 marls took place way back vide notifications dated 10.09.1992 and 6.9.1993 issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (for short, 'the Act'). The same is now being questioned essentially for issuance of a direction for the release of acquired land on the plea that it has not been utilized for any 'public purpose' so far, and the petitioner continuous to retain its possession. The other plea taken is that no public notice was served upon the land -owners and no opportunity to file objections under Section 5 -A of the Act was given. It is also claimed that various acquired properties which could not be utilized for any 'public purpose', have since been released by the State Government vide orders like dated 17.01.2006, 17.08.2007, 11.09.2007 and 08.10.2012 (Annexures P -7, P -8, P -9 & P -10, respectively). The petitioner has also submitted a representation dated 4.12.2012 (Annexure P -6) in this regard.