NAWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common judgment shall dispose of the aforementioned two connected civil revision petitions, as both involve common questions of law and facts.

(2.) By way of present revision petition, challenge has been laid to an order dtd. 11/11/2009 passed by the Court of learned Additional District Judge, Nuh, vide which, the reference petition preferred at the instance of petitioner in terms of Sec. 18 of the Land Acquisition Act, 1894 (for short, "1894 Act"), was dismissed for want of prosecution.

(3.) In the present case, the acquisition proceedings commenced vide notification dtd. 11/1/2005, issued under Sec. 4 of the 1894 Act with respect to certain land forming part of the revenue estate of Village Dingharheri, Tehsil Tauru, District Gurgaon. The award under Sec. 11 of the 1894 Act was passed by the Land Acquisition Collector on 26/5/2006. Aggrieved thereof, the petitioner(s) sought reference under Sec. 18 of the 1894 Act, however, the same was dismissed for want of prosecution on 11/11/2009. The said order came to be impugned before this Court by way of the aforementioned two revision petitions after a gap of about 10 years.