SUBHASH GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition seeks quashing of notifications dated 21.7.2006, 14.11.2006 and 20.8.2007, Annexures P-13, P-15 and P-18 respectively.

(2.) CASE of the petitioner is that he alongwith other partners had established an industrial unit in District Rewari on about 7 Kanal of land. Notification dated 21.7.2006 was issued for acquisition of land for residential/commercial purposes in Sectors 6 and 7 of District Rewari. On filing of objections by the petitioner, acquisition was not proceeded with. Thereafter, a fresh notification dated 14.11.2006 was issued, proposing to acquire land for outer ring road Green Belt. Thereafter, notification dated 20.8.2007 was issued, proposing to acquire the land for Railway line. Subsequently, vide notification dated 28.4.2009, land of the petitioner has been excluded from acquisition for Railway. Thus, only notification dated 14.11.2006 and further proceedings thereon survive.

(3.) IN the reply filed on behalf of the Railways, it has been stated that survey was earlier conducted, but due to financial constraints, the project could not be taken up for acquisition and now in view of availability of budget, the project was proposed to be completed, for which, a sum of Rs. 160 crores has already been spent and earth work on the entire length of about 75 kilometers has been completed.