JATI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) A notification dated February 13, 1984 (Annexure P.1) under section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') has been sought to be quashed in this writ petition.

(2.) The impugned notification was issued by the State of Haryana, respondent No. 1, for acquisition of the land of the petitioner Jati situated in village Karora, tehsil Kaithal, district Kurukshetra. This notification has been attacked on the ground that the mandatory provisions of Section 4 of the Act have not been complied with. It is contended that the substance of the notification has not been published in accordance with the prescribed procedure in the locality concerned. The respondents-authorities have refuted this allegation and it is pointed out that as per the report of the roznamcha (Annexure P-2) the substance of the notification was duly published in the locality.

(3.) The impugned notification (Annexure P-1) indicates that there are four pattis in the petitioner's village and the land situated in all the four pattis is the subject matter of the notification. The report roznamcha (Annexure P-2) shows that the publicity of the contents of the notification was done by Risala Chowkidar in the village. The report of the Chowkidar in this respect contained in the report roznamcha is in the following terms :-