AI Structured Summary
Not yet generated for this judgment
Judgment
Anupinder Singh Grewal, J
Learned counsel for the petitioner contends that the land of the petitioner and his family members had been acquired for setting up a thermal power project at Jharli, District Jhajjar. The State Government had decided to provide employment to one member of the family whose land measuring two acres or more had been acquired, but the name of the petitioner did not figure in the list containing the names of the land owners prepared by the Deputy Commissioner for the reasons that the land of the petitioner was situated in two villages. He also contends that the land holding of the petitioner is more than two acres and his case is covered by the relief and rehabilitation policy of the respondents. He further contends that no family member of the petitioner has been offered employment in lieu of the acquisition of the land.
Issue notice to the respondents.
At the asking of the court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of the respondents.
Heard. The petitioner shall file a representation to respondent No. 1 which shall be considered and decided by respondent No. 2 within a period of one month from the date of its receipt and in case the land holding of the petitioner is over two acres and no family member of the petitioner has been granted employment, the case of the petitioner for grant of employment to his brother's grandson would be considered in terms of the policy.
The petition stands disposed of in the aforementioned terms.