KRISHAN GOPAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for quashing the notifications dated 11.7.2006 and 16.7.2007, Annexures P.4 and P.5 respectively issued under sections 4 and 6 of the Land Acquisition Act, 1894 (in short, "the Act").

(2.) A few facts relevant for the decision of the controversy involved as narrated in the petition may be noticed. As per the case of the petitioner, he is owner of a plot measuring 121.66 square yards situated on Bajida Road, Karnal. He purchased this plot vide registered sale deed dated 11.5.2001 for a sum of Rs. 35,000.00. It is lying vacant and the petitioner has erected a temporary boundary wall around it. Land measuring 76 acres 3 kanals 3 marlas including the land of the petitioner was acquired by respondent No.1 for expansion of existing industrial Estate, Sector 3, Karnal. Notification under section 4 of the Act was issued on 11.7.2006, Annexure P.4 followed by notification under section 6 of the Act on 16.7.2007, Annexure P.5. The petitioner could not file objections under section 5A of the Act as he did not realise that notification under section 4 had been issued. According to the petitioner, while issuing declaration under section 6 of the Act, land belonging to certain influential persons had been excluded. On the representation of one Smt.Subhash Chandrika, respondent No.3 had recommended the release of her existing house. Even her vacant land had been released from acquisition. However, in the case of the petitioner, no action with regard to release of the land has been taken. Hence the instant writ petition by the petitioner.

(3.) We have heard learned counsel for the petitioner and perused the averments made in the writ petition.