Full Judgment Text
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CASE NO.:
Appeal (civil) 913 of 2008
PETITIONER:
SARDAR SINGH & ORS
RESPONDENT:
STATE OF HARYANA & ORS
DATE OF JUDGMENT: 31/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 913 OF 2008
[Arising out of SLP(C)No.17187 of 2004]
Leave granted.
In this appeal, Section 4 Notification was issued on 14/08/2000 for acquiring the
land for public purpose, namely to supply drinking water in Canal Based Water Supply Scheme
.
Challenge of the acquisition before the High Court was dismissed by the High Court. This C
ourt at
SLP stage issued notice on 03/09/2004 on a contention of the appellants that the Gram Pancha
yat land
itself is available to satisfy their requirement and yet the appellants’ land, who are agric
ulturists have
been acquired by depriving their livelihood. A counter affidavit has been filed by the Stat
e stating that
the land of the appellants is suitable for the public purpose and for which it is acquired
after their
subjective satisfaction of the acquiring authority, and since land has been acquired after t
he subjective
satisfaction of the authority, this Court should not
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interfere. We are of the view that which land is suitable to be acquired is the authority
to decide after
subjective satisfaction and not for this Court to decide such issue. There is no merit in
this appeal. It
is accordingly dismissed.
It is open to the appellants to move an appropriate application before the State
authority and if it is found that the project has been completed and the purpose of acquisi
tion has been
achieved in the meantime, as contended by the counsel for the appellants, an appropriate ord
er may be
passed.
There shall be no orders as to costs.