Punjab-Haryana High Court
Sanjay Sharma And Ors vs State Of Haryana And Ors on 20 December, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2024:PHHC:172142-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-22176-2019 (O&M)
Reserved on : 07.11.2024
Pronounced on: 20.12.2024
Sanjay Sharma& others ......Petitioner(s)
Versus
State of Haryana and others ......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
HON'BLE MS.JUSTICEHARPREET KAUR JEEWAN
Present: None for the petitioner(s)
Mr. Ankur Mittal, Addl. A.G., Haryana,
with Mr. Saurabh Mago, DAG, Haryana,
and Mr. Karan Jindal, AAG Haryana.
Mr. Ankur Mittal, Advocate with
Ms. Kushaldeep Kaur, Mr. Siddhant Arora
and Ms. Naina Jindal, Advocates,
for HUDA/HSVP.
G.S. Sandhawalia, J.
The present writ petition praying for release of the land in view of the policy dated 14.09.2018 issued under Section 101-A of the Right to Fair Compensation and Transparency in Land Acquisition (Rehabilitation & Resettlement) Act, 2013 has become infructuous and the same is hereby dismissed, as the said Policy dated 14.09.2018 has been quashed, in view of detailed judgment of even date passed in CWP No.11498 of 2019 'State of Haryana and another Vs. Nishabar Singh and others'. In view of the stand taken by the State that the award was announced on 24.04.2009 and the land of the petitioners affects the planning of Sector 1 number 12 meter wide service road alongwith 45 meters wide sector road of Sector 80 partly 45 meter wide sector road of Sector 80, Faridabad and HSVP land in Sector 80, Faridabad, as per report (Annexure R-1) and the writ petition is also dismissed. All interim order(s) stand vacated.
(G.S. SANDHAWALIA)
JUDGE
20.12.2024 (HARPREET KAUR JEEWAN)
Sailesh JUDGE
Whether speaking/reasoned : Yes
Whether Reportable : No
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