SATVINDER DEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition seeks quashing of notification dated 4.4.2008 under Section 4 and notification dated 9.5.2008 under Section 6 read with Section 17 (2)(c) and (4) of the Land Acquisition Act, 1894 (for short 'the Act').

(2.) PURPOSE of acquisition is setting up of a Water Feeder channel for the proposed Rajiv Gandhi Khedar Thermal Power Plant in Hisar District. The proceedings were initiated by the Executive Engineer vide letter dated 31.8.2007 and sanction was granted on 11.9.2007. Suggestion was made on 18.9.2007 by the Superintending Engineer for change of alignment which was accepted and finally impugned notifications were issued. The petitioners earlier filed CWP No. 3447 of 2008 challenging the acquisition. The State defended the acquisition by submitting that power station will generate 1200 MW electric energy which will serve public interest. Water supply through proposed feeder channel was essential for the project which was urgent and part of work had already been undertaken.

(3.) THE petitioners filed a review application which was dismissed by this Court on 3.10.2008 rejecting challenge to the change in alignment.