RAJVIR SINGH PUNIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two writ petitions i.e. CWP Nos. 16531 and 19481 of 2014, as similar issue is involved in both the petitions.

(2.) The petitioner is the owner in possession of land measuring 4 acres in village Ladwa, Tehsil and District Hisar. On the said land, the petitioner has set up an orchard under the National Horticulture Mission Scheme after receiving financial aid from the State Government.

(3.) State of Haryana issued a notification dated 05.02.2013 (Annexure P-1) under Sec. 4 of the Land Acquisition Act, 1894 (for short '1894 Act') proposing to acquire 182 acres of land for the public purpose of construction of 15700 ft. long channel namely, 'New Ladwa Minor' from the Siwani Feeder in villages Satrod Kalan and Ladwa. The said notification included 7 Kanals 2 Marlas of land of the petitioner falling in Khasra No.77//6/1(0-12), 15/2(0-12), 16/1(0-12), 28/2(0-12), 78//10/2(0- 18), 11/1(0-16), 20/2(0-16), 21/1(0-16), 98/1/1(0-16), 99//5/2(0-12). Notification under Sec. 6 of the Act was issued on 25.09.2013 (Annexure P-2). Award was passed by the Land Acquisition Collector on 31.07.2014 (Annexure P-6), in which compensation was awarded as per the provisions of the 1894 Act.