Punjab-Haryana High Court
Mukesh @ Manoj Kumar And Ors vs State Of Haryana And Others on 20 December, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2024:PHHC:172150-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21112-2019 (O&M)
Reserved on : 07.11.2024
Pronounced on: 20.12.2024
Mukesh @ Manoj Kumar & 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: Mr. Sandeep Sharma & Mr. Rohan Moudgil, Advocates,
for the petitioner(s)
Mr.Hemant Saini, Advocate, for the applicant.
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, asthe said Policy dated 14.09.2018 has been quashed, in view of the detailed judgment of even date passed in CWP No.11498 of 2019 'State of Haryana and another Vs. Nishabar Singh and others'.
All interim order(s) stand vacated and the order dated 30.11.2018 rejecting the case for release of the land is upheld on account of the fact that the land of the petitioners is required for effective planning of sector roads service, green buffer in Sectors 74 & 75, Faridabad.
(G.S. SANDHAWALIA) JUDGE (HARPREET KAUR JEEWAN) 20.12.2024 JUDGE sailesh Whether speaking/reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 28-12-2024 05:12:46 :::