PRAYAG RAJ SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Civil Writ Petition Nos. 538, 539 and 1032 of 1991 shall be disposed of by this order.

(2.) Precisely the facts are that the land in dispute was acquired in 1973 and the award was given on 5.9.1973. The compensation amount awarded to the petitioners was deposited as they failed to receive the compensation. The possession was taken and handed over to the Haryana Urban Development Authority. However, the petitioners for unknown reasons continued in physical possession at the site.

(3.) The petitioners have challenged the acquisition on two grounds. Firstly that the adjoining lands have been arbitrarily released. The same relief should be granted to the petitioners. It is stated that the lands of the petitioners have not been released by the State on the ground that the sites in dispute are not well-constructed. Counsel for the petitioners contends that inferior or low quality construction is no ground to decline the relief to the petitioners.