BALWANT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks an order directing the respondents to allot in his favour a plot as an oustee.

(2.) The petitioner's land was admittedly acquired through separate acquisitions in the years 1978 and 1985. Compensation in respect thereof was paid. The petitioner claims that his entire land has been acquired and he is, therefore, entitled to allotment of a plot as an oustee under the various policies. The land was acquired for respondent No.5 - Haryana State Industrial & Infrastructure Development Corporation Limited (HSIIDC). The policies of the State Government and of the HSIIDC, relied upon by the petitioner, were, admittedly, introduced after the petitioner's land was acquired. One of the questions, therefore, is whether the petitioner is entitled to the benefit of the policies, although his land was acquired prior to the formulation of the policies.

(3.) It is not necessary for us to decide this matter on principle as it stands concluded in favour of the petitioner by virtue of a judgment of a Division Bench of this Court in Haryana Urban Development Authority and others vs. Sandeep and others, 2012 1 LAR 475 .