SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present writ petition, filed under Article 226/227 of the Constitution of India is to the acquisition proceedings initiated on 12/12/2008 (Annexure P-1) under Sec. 4 of the Land Acquisition Act, 1894 (for short, the 'Act') and the notification dtd. 11/12/2009 (Annexure P-2) along with the award dtd. 23/11/2011 (Annexure P-3) and the subsequent order dtd. 3/2/2020 (Annexure P- 12) passed by the State rejecting their claim for release of the land on the issue on merits.

(2.) Vide a detailed order dtd. 19/6/2020, the Co-ordinate Bench noticed the issue whether the writ petition was maintainable or not. The said order reads as under:

(3.) Writ petition was, thereafter, repeatedly adjourned and got tagged with other matters on account of the issue of pendency before the Apex Court on the issue of lapsing, which was finally decided by the Apex Court in Indore Development Authority v. Manohar Lal and others AIR 2020 SC 1496. On 21/8/2024, we ordered de-tagging of the case from the bunch of cases and for listing it separately.