RAJPAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer in this petition is for quashing the order dated 26.6.2014, Annexure P.7 passed by respondent No.2 and notifications under sections 4 and 6 of the Land Acquisition Act, 1894 (in short, "the Act). Further prayer has been made for a direction to the respondents to release the land/constructed house of the petitioner as has been done in the case of other similarly situated persons.

(2.) A few facts relevant for the decision of the controversy involved as narrated in the petition may be noticed. The petitioner is owner in possession of land bearing Khasra No.43//17 measuring 8 kanals in Village Khayra, Tehsil and District Mohindergarh over which he has constructed 18 rooms, latrine bathroom, tubewells, cattle shed etc. He is residing on this land for the last more than 20 years. The petitioner has also installed electricity connection on this land. On 23.2.2007, Annexure P.2, respondent No.1 issued notification under section 4 of the Act proposing to acquire land of Villages Khayra, Paiga and Mohindergarh Town including the land of the petitioner for a public purpose namely for the development of residential and commercial Sector 10, Mohindergarh for the Haryana Urban Development Authority, respondent No.3. The petitioner filed objections under Section 5A of the Act inter alia pleading that he had no other land/plot for residential purpose His land was situated in thickly populated area and was fully developed. Thereafter, notification under Section 6 of the Act was issued on 20.2.2008, Annexure P.4. According to the petitioner, since as per policy of the State, the constructed area prior to the issuance of notification under Section 4 was not to be acquired, he filed representation dated 12.4.2013, Annexure P.6 to the authorities for releasing the land/constructed area owned by him. Having received no response, the petitioner filed CWP No.24696 of 2013 which was disposed of by this Court vide order dated 12.11.2013 to consider the case of the petitioner for release of structures which were found in existence at the time of issuance of notification under section 4 of the Act. Vide order dated 26.6.2014, Annexure P.7, the case of the petitioner was accepted qua a part of the house i.e. only 650 square yards area whereas claim on the remaining property had not been considered as the house of the petitioner was constructed in 1450 square yards. According to the petitioner, the impugned action of the respondents is contrary to the report dated 13.2.2014, Annexure P.8 submitted by the Land Acquisition Collector, Gurgaon. Hence the instant writ petition.

(3.) A written statement was filed by Land Acquisition Collector, Urban Estates, Haryana inter alia stating that land bearing Khasra No.43//17 measuring 650 square yards being constructed area had been released by the competent authority. The award was announced on 19.2.2010 and possession was handed over to the representative of HUDA on the same day. On these premises, prayer for dismissal of the petition was made.