Punjab-Haryana High Court
Hardit Singh And Another vs State Of Punjab And Others on 20 February, 2014
Bench: Surya Kant, Amol Rattan Singh
vIN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.3244 of 2014
Date of Decision: February 20, 2014
Hardit Singh and another .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE AMOL RATTAN SINGH.
Present : Mr.Naresh Kaushal, Advocate, for the petitioners.
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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?
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Surya Kant, J. (Oral)
The petitioners are statedly the owners in possession of plot alongwith structure, measuring 10 marla falling in Khasra No.111, situated within the revenue estate of village Chao Majra, Tehsil and District SAS Nagar Mohali. The entire area has been acquired by the State of Punjab for its development by GMADA. The residents of the village affected by the acquisition, approached this Court in a number of writ petitions and pursuant to the directions issued therein, their houses have been exempted from acquisition. One of the such order dated 02.09.2013 passed in the case of petitioners' immediate neighbour, i.e., CWP No.21263 of 2011 (Mohinder Singh versus State of Punjab and others) has been placed on record as Annexure P-4. The petitioners accordingly seek a direction for the release of their above-mentioned property and/or to re-allot them an equivalent size plot on payment of nominal development charges. The above-stated claim has Kumar Mohinder 2014.03.21 15:03 I attest to the accuracy of this order Chandigarh CWP No.3244 of 2014 [2] been raised by the petitioners vide demand notice dated 25.11.2013 (Annexure P-6) also.
Having heard learned counsel for the petitioners and considering the nature of relief sought by them, we dispose of this writ petition with a direction to respondent Nos.2 to 4 to verify the above-mentioned claim of the petitioners and consider the desirability of releasing their acquired piece of land and/or re-allotment of a plot in the terms stated above. Let an appropriate speaking order in this regard be passed within a period of three months from the date of receiving a certified copy of this order.
Till then both the parties are directed to maintain status-quo.
Dasti.
[SURYA KANT]
JUDGE
February 20, 2014 [AMOL RATTAN SINGH]
Mohinder JUDGE
Kumar Mohinder
2014.03.21 15:03
I attest to the accuracy of this
order
Chandigarh