Punjab-Haryana High Court
Prem Nath Gupta And Another vs The State Of Haryana And Others on 25 November, 2010
Bench: Jasbir Singh, Augustine George Masih
CWP No. 20929 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 20929 of 2010
Date of decision: 25.11.2010
Prem Nath Gupta and another
..... PETITIONERS
VERSUS
The State of Haryana and others
..... RESPONDENTS
CORAM:HON'BLE MR. JUSTICE JASBIR SINGH
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Jaswant Jain, Advocate,
for the petitioners.
***
Jasbir Singh, J. (Oral)
This writ petition has been filed with a prayer to quash Award dated 10.06.1999 on a ground that it was passed beyond the period of limitation (i.e. a period of 2 years) after publication of declaration issued under Section 6 of the Land Acquisition Act, 1894 (in short 'the Act').
It is not in dispute that to acquire land of the petitioners, notification under Section 4 read with Section 17 of the Act was issued on 15.05.1997. Declaration under Section 6 was issued on 16.05.1997. Award was passed on 10.06.1999.
CWP No. 20929 of 2010 2
It is an admitted fact that thereafter, the petitioners filed an application under Section 18 of the Act for enhancement of compensation, which is still pending. The petitioners have also received the compensation amount awarded by the Land Acquisition Collector.
We feel that at this belated stage, this writ petition cannot be entertained. After passing of the Award, land vests in the State.
By now, the area might have been developed. No case is made out for interference.
Dismissed.
( JASBIR SINGH ) JUDGE ( AUGUSTINE GEORGE MASIH ) JUDGE November 25, 2010 pj