Punjab-Haryana High Court
Niranjan Singh And Others vs State Of Haryana And Others on 20 December, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2024:PHHC:172142-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-16532-2019 (O&M)
Reserved on : 07.11.2024
Pronounced on: 20.12.2024
Niranjan Singh& 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. 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, as the 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'.
Resultantly, the acquisition done of the land in question under Section 4 of the Land Acquisition Act, 1894 dated 01.05.2006, followed by Section 6 proceedings dated 30.04.2007 and award dated 24.04.2009 passed, are upheld. The order dated 28.11.2018 wherein the release of the land was sought, is accordingly upheld, on the ground that same is required for planning sector and roads which include primary school sites, residential sites, dispensary etc. (G.S. SANDHAWALIA) JUDGE 20.12.2024 (HARPREET KAUR JEEWAN) Sailesh JUDGE Whether speaking/reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 28-12-2024 05:03:27 :::