SAVITRI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS shall dispose of CWP No. 17469 of 2006 titled 'Savitri Devi v. State of Haryana and others' and CWP No. 17458 of 2006 titled 'M/s Vinod Oil and General Mills v. State of Haryana and others'. The same acquisition proceedings have been challenged. The petitions involve common questions of facts and law.

(2.) THE acquisition proceedings were initiated by issuance of notification under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') dated 15.3.2004. The declaration under Section 6 of the Act was issued on 14.3.2005. The respondents seek to acquire land for a public purpose namely for development of the area as residential and commercial area under the Haryana Urban Development Authority Act, 1977 by the Haryana Urban Development Authority in the area of village Hisar Hadbast No. 146 and village Satrod Khas Handbast No. 154, 155, Tehsil and District Hisar.

(3.) THE petitioners are contributing to the revenue of the State by paying lacs in taxes. The land was sought to be acquired earlier while issuing notification under Section 4 of the Act dated 19.5.1992 for the development and utilization of land as industrial area at Hisar. The petitioners submitted objections under Section 5-A of the Act, resultantly the same were accepted and the land was released.