RANVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 6814, 6819 & 6888 of 2014 as the petitioners in all these cases are aggrieved by the notifications dated 12.03.2013 and 10.03.2014 issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (in short, 'the 1894 Act'), respectively read with Section 24(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) THE short grievance of the petitioners against the subject acquisition is that their residential houses as depicted in the photographs appended in all the cases are also sought to be acquired. A pointed reference has been made to the objections filed under Section 5A of the 1894 Act where a specific plea regarding existence of residential house at the time of Section 4 notification has been pleaded. Petitioners' case is that their objections have been rejected mechanically without any survey and/or spot inspection.

(3.) HAVING heard learned counsel for the parties, we find that the subject acquisition has been carried out for the 'public purpose' of State -level Sports Stadium in Sector 2, Jhajjar. The public purpose of the acquisition as such appears to have all the ingredients of public interest and also having regard to the cited Government policy coupled with the interpretation of one of its clauses by the Supreme Court, we are of the view that the contention raised on behalf of the petitioners requires a dispassionate, objective and sympathetic consideration by the authorities.