PAGODA DEVELOPER LLP Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos.1445, 2330, 2331, 2344, 2347, 2385, 2491, 2494 and 3005 of 2015 as according to the learned counsel for the parties, the issue involved in all the writ petitions is identical. However, the facts have been extracted from CWP No.1445 of 2015.

(2.) PRAYER in CWP No.1445 of 2015 filed under Articles 226/227 of the Constitution of India is for issuance of direction to the respondents to give annuity and other benefits to the petitioner as per policy dated 7.12.2007, Annexure P.1 on account of acquisition of his land.

(3.) A few facts relevant for the decision of the controversy involved as narrated in the petition may be noticed. The land of the petitioner was acquired by the respondents for the development of Gurgaon Urban Estate and award No.4 dated 5.3.2008 was announced. As per the policy dated 7.12.2007 issued by the respondents, the petitioner is entitled for the annuity of Rs. 15,000/ - per acre per annum for a period of 33 years.