OM PARKASH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 14365 of 2012, 6036, 6038, 8549, 11132 and 14294 of 2013 as the petitioners in all these cases have laid challenge to the notifications dated 01st April, 2010 and 04th April, 2011 issued under Sections 4 and 6 of the Land Acquisition Act, 1894, to the extent of acquisition of their respective land, for the public purpose of setting up Industrial Model Township at Kharkhoda, District Sonepat.

(2.) Since the facts are not identical and the grounds of challenge are also at variance, brief facts of each case are being noted separately.

(3.) The petitioner in this case is aggrieved by the acquisition of his land measuring 24 kanals 5 marlas situated in the revenue estate of village Kundal, Tehsil Kharkhoda, District Sonepat. He impugns the acquisition, inter-alia, on the grounds that [i] the objections under Section 5-A were erroneously rejected on the premise that his land falls in the middle of the Development Scheme, whereas it actually falls towards extreme corner/ boundary of that Scheme; [ii] the respondents have released the land on pick and choose basis thereby discriminating against the petitioner; [iii] his fertile agricultural land is sought to be acquired; [iv] he is left with no other source of livelihood; and [v] the petitioner has constructed a Samadhi and house on a part of the acquired land and has also installed Tube-well, hence his land deserves to be released from acquisition as per the Government policy.