Punjab-Haryana High Court
Parle Biscuits Pvt.Limited vs State Of Haryana & Ors on 24 February, 2011
Bench: Jasbir Singh, Rakesh Kuamr Garg
Civil Writ Petition No.11105 of 2002(O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.11105 of 2002(O & M)
Date of Decision:24.02.2011
Parle Biscuits Pvt.Limited
....petitioner
Versus
State of Haryana & Ors.
.....respondents
CORAM: HON'BLE MR.JUSTICE JASBIR SINGH
HON'BLE MR.JUSTICE RAKESH KUAMR GARG
Present: Mr.Shailendra Jain, Advocate
for the petitioner
Mr.Kamal Sehgal, Addl.Advocate General, Haryana
for the State
***
JASBIR SINGH, J.(ORAL):
In the reply filed in the shape of an affidavit of Sh.T.L.Satyaprakash, Joint Secretary to Government of Haryana, Industries and Commerce Department, Chandigarh, in CWP No.5006 of 2003, it is stated as under:
"Of the total land measuring 16.5 acres owned by M/s Parle Biscuits, land measuring 12.07 acres under the existing industrial unit, was not notified for acquisition. Land measuring 4.43 acres, predominantly lying vacant, comprising in khasra Nos.30//11(4-19), 17(8-0), 31//15(7-
12), 16/1(6-7), 16/2(1-5) and 25(7-4) of village Sankhol, Tehsil Bahadurgarh, District Jhajjar, situated on the periphery of the factory were notified for acquisition.
The HSIIDC has reported after a site visit now that a water nallah of "2 karam" width(say, 11ft.width) Civil Writ Petition No.11105 of 2002(O & M) 2 is segregating the existing factory land from the land comprising in khasra Nos. 31//15, 16 and 25 of village Sankhol. It is also submitted that this land portion is not being put to any significant industrial use, therefore, it has been decided not to release these land parcels.
Land comprising in khasra Nos.30//11 and 17 of village Sankhol, is under water treatment plant and pavement used for truck parking of the industrial unit. Therefore, it has been decided to release these land parcels from acquisition proceedings. A layout plan showing the land of the petitioner company marked as land pocket Nos.6 has been enclosed as Annexure R-6 for kind perusal of the Hon'ble Court."
In view of the stand taken by the respondents, counsel for the petitioner states that this writ petition has become infructuous.
Accordingly, it is disposed of, as such.
(JASBIR SINGH) JUDGE (RAKESH KUMAR GARG) JUDGE 24.02.2011 neenu