CHUNI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners while impugning the notices like dated 6th June, 2006 (Annexures P4 & P5) issued under Section 9 of the Land Acquisition Act, 1894, also lay challenge to the consequential Award dated 22nd June, 2006 (Annexure P7) passed in respect of the land acquired for establishment of Academy for Central Reserve Police Force by the Ministry of Home Affairs, Government of India in village Kadarpur, Tehsil Sohna District Gurgaon.

(2.) THE petitioners' own case in Para No. 20 of the writ petition is that they have already impugned the Notifications issued under Sections 4 & 6 of the Land Acquisition Act, 1894 "on almost similar grounds" in CWP No. 14142 of 2004.

(3.) IN the instant case also, the prayer for stay was specifically declined by this Court on January 15, 2008. The only legal plea appears to have been taken by the petitioners is that the impugned Award dated 22nd June, 2006 has not been passed within the period prescribed under Section 11 -A of the 1894 Act. There, however, appears to be no merit in the said plea. The notification under Section 6 was published on 23rd June, 2004, whereas the impugned Award has been passed on 22nd June, 2006.