Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 507 OF 2016
(Arising out of SLP ( C) No. 1440 of 2015)
HEERA LAL APPELLANT
VERSUS
STATE OF HARYANA & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
Leave granted.
2. The appellant approached this Court challenging
the land acquisition proceedings. The main ground of
challenge was that dispensation of Section 5-A inquiry was
unjustified and unwarranted. However, the High Court
declined to interfere with the acquisition.
JUDGMENT
3. But in the impugned order the High Court ordered
that the appellant would be entitled to a plot as per
Rehabilitation and Resettlement Policy of the Government
as submitted by Respondent Nos. 1 to 3.
4. In view of the efflux of time and intervening
developments, we do not think it would be proper for this
Court now to consider the matter on merits. Therefore,
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this appeal is disposed of directing the respondent Nos. 1
to 3 to allot and hand over a plot as per Rehabilitation
and Resettlement Policy of the Government within a period
of twelve weeks from today. In case the same is not done
within twelve weeks, the appellant will be entitled to
additional compensation of Rs.1,000/- per day till it is
handed over.
5. No costs.
.....................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN
NEW DELHI;
JANUARY 22, 2016
JUDGMENT
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