PUSHPA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner impugns acquisition notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 in respect of acquisition of their plot measuring 406 square yards where, according to the petitioner, a residential house was constructed.

(2.) THE respondents on the other hand have taken a plea that there is no residential house but only a four -wall is raised. The case of the petitioners is that the respondents have demolished their house.

(3.) LEARNED counsel for the respondents has also referred to the order dated 29th August, 2013 passed in CWP No. 4585 of 2008 [Darshan Lal Kapoor & Ors. Vs. Union of India & Ors.] and other connected writ petitions, arising out of the same acquisition. Those writ petitions were disposed of with a direction to the respondents to release residential houses wherever the same were not obstructing the development of any public utility. As regard to those houses which were falling in any road etc., a direction was issued to provide an alternative site.