SAJDESH PROCESSORS PRIVATE LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, I propose to dispose of Civil Writ Petitions No. 18650 and 18657 of 1991. The facts have been taken from Civil Writ Petition No. 18657 of 1991.

(2.) The Petitioner-Company is owner of land measuring 11 Biswas comprising Kharsa No. 3859/3, 3860/2, 3859/4/2, situated in Hadbast No. 12 Taraf Insar Barsat Road, Tehsil Panipat. The State of Haryana issued notification dated 13.2.1989 under Section 4 of the Land Acquisition Act (hereinafter referred to as to Act) proposing to acquire some land including the land of the petitioners for the development and utilisation of land for residential and commercial purposes for Section 17, Panipat under the Haryana Urban Development Authority Act, 1977 (hereinafter referred to as HUDA Act). On objections filed by the petitioner-companies under Section 5(A) of the Act, area measuring 10 Bighas 4 Biswas was released.

(3.) Notification under Section 6 of the Act was issued on 22.2.1990.