Full Judgment Text
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PETITIONER:
DHARAM PAL GOEL (D) BY LRS.
Vs.
RESPONDENT:
STATE OF HARYANA & ORS.
DATE OF JUDGMENT: 13/01/1997
BENCH:
K. RAMASWAMY, G.T. NANAVATI
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
This appeal by special leave arises from the judgment
of the Punjab & Haryana High Court, made on September 25,
1993 in Writ Petition No.2960 of 1990. The original
appellant, Dharam Pal Goel (herein after referred to as the
‘appellant’) had purchased 1 bigha, 12 biswas of land in
Khasra No.718/2/2 Min and 714/1/1 Min situated in the
revenue estate of village Khandsa, Tahsil and District
Gurgaon. The appellant constructed a school building in
October 1985 on the land. The respondents had issued
notification on January 30, 1989 under Section 4(1) of the
Land Acquisition Act (for short, the ‘Act’) for public
purpose, namely, for development of the sectors. Declaration
under Section 6 of the Act was published on January 25,
1990. Thereafter, appellant filed a writ petition in the
High Court contending that the acquisition of the land
appellant intended to serve another public purpose, namely,
establishing a school for the children of the locality, The
High Court dismissed the writ petition. Thus, this appeal by
special law.
When the matter had come up on May 10, 1996 for
hearing, the Court directed that an Officer to be named by
the respondents would make an inspection and submit a
detailed report as to the actual land needed for school
building and for playground and to ascertain to what extent
responsible land is required to be released for the purpose
of school and playground causing no disturbance to the
scheme already evolved. In furtherance thereof a decision
was taken by the Director of Urban Estates, Haryana which
has been communicated to the learned counsel for the
respondents.
The report relevant for the purpose runs thus |
"..... the width of the greed belt
along the Jaipur-Delhi national
highway is 50 m and non-buildable
one were to be preserved then 617
sq. yards and land coming under
the plan is also part of the
released land need to be acquired.
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The school falls immediately by the
side of the national highway, which
has very fast moving traffic. The
purpose of keeping the restricted
zone along the school roads is to
provide a service lane besides
other facilities and for
undertaking tree plantation to act
a buffer to contain pollution
caused by the vehicular traffic.
Leaving any more area now would
effect the alignment of service
road that may have to be built
subsequently for regulated traffic
flow along the busy national
highway. Since containing 2066 sq.
yards has already been released
this results in greed belt/non-
buildable zone of 135 wide along
national highway instead of 165‘ as
per the development plan in the
larger interest, no more land
should be considered for release.
This is being suggested despite the
fact that for a primary school,
HUDA earmarks min. 1 acre land that
normative position is not being
recommended to in view of the
location of the appellants site
being next to national highway."
In the light of the extract of the report, the only
question for consideration is | whether the land purchased
by the appellant serves any public purpose and is,
therefore, required to be denotified from the acquisition?
It is seen that the report indicates that the school is
situated in between the National Highway and adjacent to the
proposed buffer road is to facilitate plantation of the
trees to contain pollution caused by the vehicular traffic.
Though the alignment needs 165’ of land requires to be
acquired and, therefore, that part of the land cannot be
released from acquisition. In view of the fact that the
officers of the respondents have inspected the place and
given any direction to the respondents to delete a part of
the land belonging to the appellant.
The appeal is accordingly, dismissed. No costs.