Punjab-Haryana High Court
Jagdev Singh & Ors vs State Of Haryana & Ors on 9 October, 2017
Author: Rajesh Bindal
Bench: Rajesh Bindal, Gurvinder Singh Gill
CWP No.5113 of 2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.5113 of 2016 (O&M)
Date of decision : 9.10.2017
Jagdev Singh and others .. Petitioners
versus
State of Haryana and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Hon'ble Mr. Justice Gurvinder Singh Gill
Present: Mr. B.K. Bagri, Advocate, for the petitioners.
Ms. Palika Monga, Deputy Advocate General, Haryana.
Mr. Arvind Seth, Advocate, for respondents No.2 and 4.
Mr. Lokesh Jain, Advocate for
Mr. Lokesh Sinhal, Advocate.
Rajesh Bindal, J.
The petitioners have approached this Court challenging acquisition of land, where notifications under Section 4 and 6 of the Land Acquisition Act, 1894 were issued on 1.4.2010 and 4.4.2011, respectively. It is claimed that the petitioners are the co-owners of land to the extent of 2 marlas of land having total area of 3 kanals 9 marlas.
Learned counsel for the petitioners submitted that the petitioners are not pressing their claim challenging the acquisition of land, however, keeping in view the order passed by this Court in CWP No.28567 of 2013 titled as Mahinder Singh and others vs. Financial Commissioner and Principal Secretary to Government Haryana, Industries and Commerce Department, Haryana Civil Secretariat, Chandigarh and others, decided on 10.8.2015, directions be issued for allotment of plots. The present petition may be disposed of in the same terms.
1 of 2 ::: Downloaded on - 09-12-2017 03:31:02 ::: CWP No.5113 of 2016 -2- Learned counsel for HSIIDC does not dispute the aforesaid factual position and submitted that in Kewat No.16//14 (3 kanals 9 marlas), there were number of co-sharers. The petitioners admittedly owned only 2 marlas of land therein. Only on the small portion of land construction had been raised. The authority will consider case of the petitioners in terms of the stand taken by it in the affidavit filed earlier and the order passed by this Court in Mahinder Singh's (supra).
After hearing learned counsel for the parties, the petition is disposed of in terms of the order passed by this Court in Mahinder Singh's (supra).
(Rajesh Bindal) Judge (Gurvinder Singh Gill) Judge 9.10.2017 sharmila Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 09-12-2017 03:31:03 :::