Punjab-Haryana High Court
M/S Splendor Landbase Limited vs State Of Haryana And Another on 25 November, 2009
Bench: Satish Kumar Mittal, Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 17965 of 2009
DATE OF DECISION : 25.11.2009
M/s Splendor Landbase Limited
.... PETITIONER
Versus
State of Haryana and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Ms. Vandana Malhotra, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL , J. ( Oral ) The petitioner has filed the instant writ petition for issuing direction to the Land Acquisition Collector to allow its application filed under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as `the Act') for referring the matter to the civil court for enhancement of compensation.
The petitioner has filed this petition without first approaching the Land Acquisition Collector by making representation for early decision of its application. In view of this fact, this petition is disposed of with liberty to the petitioner to first make representation to the Land Acquisition Collector for sending the reference to the civil court under Section 18 of the CWP No. 17965 of 2009 -2- Act. If no action is taken on the said representation within a reasonable time, it will be open for the petitioner to approach this Court again.
( SATISH KUMAR MITTAL )
JUDGE
November 25, 2009 ( MEHINDER SINGH SULLAR )
AS/ndj JUDGE