PARTAP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged an order dated 23.10.2009 (Annexure P/8) passed by the Estate Officer-I, Haryana Urban Development Authority (HUDA), Gurgaon, holding that he is not entitled to claim the benefit under the oustee policy and, therefore, rejected the petitioner's application for the allotment of a plot under that policy.

(2.) A notification under Section 4 of the Land Acquisition Act, 1894, was issued in respect of the petitioner's property admeasuring 3 bighas, 4 biswas and 10 biswali. However, the Section 6 notification did not include the land to the extent of 1 biswas and 5 biswali. From the record, as it stands, it is established that 80% and, in any event, more than 75% of the petitioner's land was acquired.

(3.) The respondents have framed policies from time to time regarding the benefit to be conferred on persons whose lands have been acquired for HUDA.