Punjab-Haryana High Court
Parle Biscuits Pvt Ltd vs State Of Haryana on 16 October, 2024
Bench: G.S. Sandhawalia, Meenakshi I. Mehta
Neutral Citation No:=2024:PHHC:135943-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(210) CWP-14276-2014
Decided on : 16.10.2024
Parle Biscuits Pvt. Ltd. ......Petitioner(s)
Versus
State of Haryana & others ......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
HON'BLE MRS.JUSTICE MEENAKSHI I. MEHTA
Present: Mr.Ashish Aggarwal, Sr.Advocate with
Mr.Prashant Singh, Mr.Saket Bhandari, Advocates
for the petitioner (s).
Mr.Ankur Mittal, Addl.A.G., Haryana
Mr.Saurabh Mago, DAG, Haryana.
Mr.Ankur Mittal, Advocate
Ms.KushaldeepK.Manchanda, Mr.Siddhant Arora, Advocates,
for respondent-HSIIDC.
G.S. Sandhawalia, J. (Oral)
1. Prayer in the present writ petition, filed under Article 226/227 of the Constitution of India for issuance of directions on account of the proceedings having lapsed regarding the acquisition which had been initiated on 23.01.2001 under Section 4 of the Land Acquisition Act, 1894 (for short, the 'Act') followed up by the declaration on 24.01.2002 under Section 6 of the Act and the award in question had been passed on 10.03.2005.
2. The petition was filed in the year 2014 which was allowed on 04.12.2017, initially on the ground that possession was with the petitioner and the said judgment has been set aside by the Apex Court in CA-2817 & 2818- 2024 vide order dated 20.02.2024 and the matter has been remanded to be decided on the issue other than the one covering the field in Indore Development Authority Vs. Manohar Lal & others, (2020) 8 SCC 129.
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3. Senior Counsel for the petitioner submits that in the present case, there is no such separate issue, but in the connected matter, bearing CWP- 27031-2013, the matter will have to be gone into merits on the partial non- grant of the release which is under challenge.
4. Accordingly, keeping in view the above, the matter being covered by the Constitution Bench of the Apex Court in Indore Development Authority (supra), the present writ petition stands dismissed.
(G.S. SANDHAWALIA) JUDGE (MEENAKSHI I. MEHTA) 16.10.2024 JUDGE Sailesh Whether speaking/reasoned : Yes Whether Reportable : No 2 of 2 ::: Downloaded on - 20-10-2024 16:43:55 :::