Ashok Kumar and Others vs State of Haryana and Others

Surya Kant, J.—This order shall dispose of C.W.P. No. 9472 of 2007 along with connected cases bearing C.W.P. Nos. 10803, 11858, 12219, 12333, 12535, 12581, 12637, 12684, 12727 and 13290 of 2004 as all the writ petitions are directed against the notifications dated 17.04.2002 [published on 21.04.2002] and dated 10.04.2003 [published on 16.04.2003] issued under Sections 4 and 6 of the Land Acquisition Act, 1894 as also the consequential award.

Vide the above stated notifications, the State of Haryana acquired land measuring 1227.13 Acres comprising in the revenue estates of villages Bahadurgarh, Ballaur, Barkatabad and Sarai Aurangabad of District Jhajjar for the purpose of development and its utilisation as residential, commercial and institutional Sectors 1[Part], 10, 11 [Part], 12 and 13 in the Urban Area of Bahadurgarh.

While dealing with similar issues in [C.W.P. No. 17412 of 2004 (Girdhari Lal & Ors. Vs. Union of India & Ors.) and other connected cases], which too were remanded by the Hon''ble Supreme Court as the writ petitions in those cases were also dismissed on the ground that the writ petitioners had approached this Court after passing of the Award, this Court vide order dated 21st April, 2014 allowed a bunch of 41 writ petitions and quashed the impugned notifications as well as the award qua acquisition of those petitioners'' land, however, subject to the condition that they shall abide by the decision of the Hon''ble Supreme Court in Reshma Footwears'' case and Lehri Singh''s case [supra] even if no SLP is filed by the State of Haryana or HUDA in these cases.

Learned counsel for the parties are ad-idem that these writ petitions are also squarely covered by the above stated order dated 21st April, 2014.

In this view of the matter, these writ petitions are allowed in the terms as in C.W.P. No. 17412 of 2004 [Girdhari Lal & Ors. Vs. Union of India & Ors.] decided vide our order dated 21st April, 2014.

Disposed of. Dasti.