BALDEV SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The respondents issued a notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') on 19.12.2002 (Annexure P1) depicting their tentative decision to acquire 416.02 acres of land in the revenue estate of village Khairpur and 100.05 acres of land in the revenue estate of village Vaidwala. The aforesaid land was sought to be acquired for setting up residential and commercial sectors 19 and 20 at Sirsa. The land of the petitioner situated in village Khairpur was depicted in the aforesaid notification. Consequently, the petitioner submitted objections under Sec. 5A of the Act seeking exemption of their land from the acquisition proceedings. The factual position relied upon by the petitioner for exemption of his land expressed in the objections filed by him is being extracted here -under:

(2.) That the petitioners are agriculturists and are entirely depending on the earnings of the agricultural crop. There is no other source of income with the petitioners except this source only.

(3.) That the aforesaid area is nearby to the Industrial Area located near Main Hissar -Sirsa Road. There are so many industries located in the area. There are nearby GTM, Garg Motors. Further this area is very adjacent to Bansal Hospital, two marriage palaces, residential colonies. Further this area is just adjacent with HUDA Sector 20, Part -II, Sirsa. There are so many trees standing in the area of the petitioner and the petitioners are entitled to recover the amounts for the same.