Punjab-Haryana High Court
Indrason Precision Engineering Pvt. ... vs Union Territory on 30 January, 2014
Bench: Surya Kant, Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.1690 of 2014
Date of Decision: January 30, 2014
Indrason Precision Engineering Pvt. Ltd. & anr .....Petitioners
versus
Union Territory, Chandigarh and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE AMOL RATTAN SINGH.
Present : Mr.B.S.Sewak, Advocate, for the petitioners.
-.-
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
The land of the petitioner-company was acquired by the Chandigarh Administration vide notifications dated 26.06.2006/2.08.2006 and 28.02.2007 issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'). The petitioners challenged that acquisition in CWP No.4815 of 2007 which was dismissed on 18.03.2011 alongwith a bunch of writ petitions preferred by other aggrieved land- owners. The matter was however, taken to Hon'ble Supreme Court and the Civil Appeal Nos.7454-7459 of 2012 (arising out of SLP (C) Nos.12877-12882 of 2011) were allowed vide judgment dated 11.10.2012 and the acquisition was quashed.
Short grievance of the petitioners in this second round of litigation is that notwithstanding the quashing of acquisition of their land, the respondent-Administration has not restored the mutation and entries in revenue record in Kumar Mohinder 2014.03.03 15:18 I attest to the accuracy of this order Chandigarh CWP No.1690 of 2014 [2] their favour. The above-stated relief has been sought by the petitioners vide legal notices dated 19.11.2013 (Annexures P-4 & P-5) but the respondent-Administration has not done the needful so far.
Having heard learned counsel for the petitioners and considering the nature of relief sought in this writ petition and the fact that the respondents have failed to respond to the legal notice so far, we dispose of this writ petition with a direction to the respondents to consider the afore-mentioned claim of the petitioners and give effect to the cited order of the Hon'ble Supreme Court order within a period of two months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
[SURYA KANT]
JUDGE
January 30, 2014 [AMOL RATTAN SINGH]
Mohinder JUDGE
Kumar Mohinder
2014.03.03 15:18
I attest to the accuracy of this
order
Chandigarh