Punjab-Haryana High Court
Veena Arora vs State Of Haryana And Another on 17 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
119
CWP-1448-2022(O&M)
Date of decision:17.03.2022
Veena Arora ...Petitioner
Versus
State of Haryana and another ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Maninder Arora, Advocate,
for the petitioner.
Ms. Upasana Dhewan, AAG, Haryana.
ANIL KSHETARPAL, J (Oral)
The petitioner prays for a direction to the respondents to release the enhanced compensation with regard to the acquired land of the petitioner. It has been submitted that an application under Section 28-A of the Land Acquisition Act, 1894, filed on 01.02.2008, has been kept pending.
Ms.Upasana Dhewan, Assistant Advocate General, Haryana, enters appearance for the respondents pursuant to supply of an advance copy of the writ petition and submits, on instructions from Mr. Ashok Kumar, Kanungo, Urban Estate Department, Panchkula, that the matter has been kept pending in order to await the decision of the Supreme Court in S.L.P(Civil) 7716-7730 of 2021 (Fazal Mohd. vs. State of Haryana).
Hon'ble Supreme Court has in more than one judgments held that the decision on the application filed under Section 28-A of the Land Acquisition Act, 1894, should await the final decision of the Court with regard to the quantum of compensation.
In view thereof, no further order is required to be passed.
1 of 2
::: Downloaded on - 01-05-2022 02:58:34 :::
CWP-1448-2022(O&M) -2-
Disposed of accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
March 17, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
::: Downloaded on - 01-05-2022 02:58:35 :::