HARPAL SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 984 and 246 of 2007.

(2.) In both these petitions filed under Article 226 of the Constitution prayer for quashing notification dated 9.3.2004 (P-1) issued under Section 4 of the Land Acquisition Act, 1894 (for brevity 'the Act') and declaration dated 31.5.2005 (P-3) issued under Section 6 of the Act has been made. The petitioners have also prayed that the award dated 13.9.2006 announced under Section 11 of the Act be also set aside.

(3.) It is settled principle of law that no writ petition would be maintainable after announcement of the award, which in the present case was made on 13.9.2006, whereas the instant petitions have been filed in January 2007. In that regard, reliance has been placed on the judgments of Hon'ble the Supreme Court in the cases of Star Wire (India) Ltd. v. State of Haryana, 1996 11 SCC 698; Municipal Council Ahmednagar v. Shah Hyder Beig, 2000 2 SCC 48; C. Padma v. Dy.Secretary to the Government of Tamil Nadu, 1997 2 SCC 627and Swaika Properties Pvt. Ltd. v State of Rajasthan, 2008 2 JT 280.