PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of this writ petition and also COCP No. 1341 of 2007, which has been filed for action against the respondents, named therein, for the alleged breach of the interim orders passed by this Court.

(2.) PETITIONER claims to be a public spirited person, who has filed this writ petition, to lay challenge to a notification dated 2.5.2001 issued under Section 4 of the Land Acquisition Act, 1894 (in short, the Act). He has also laid challenge to the consequential notification, as may have been issued thereafter. He has also prayed for initiation of criminal proceedings, for committing Contempt of Court, against the respondents No. 1 to 5. He has further prayed that compensation be paid to those land owners whose houses were demolished without any legal justification.

(3.) BRIEFLY , as per stated facts, originally, notification under Section 4 of the Act was issued on 21.4.1987 to acquire land measuring 173 acres for development of Sector 15, Jagadhari. After completing necessary formalities, notification under Section 6 of the Act was issued on 20.4.1988. Award granting compensation was pronounced on 17.4.1990. In the meantime, some of the land owners filed CWP No. 3269 of 1990 and vide orders dated 29.9.1992, this Court quashed the notification issued under Section 6 of the Act.