OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is running a small barber shop in the revenue estate of Village Bir Pipli. The land is measuring 15 square yards. On this, the petitioner has raised a small structure. This land alongwith an area measuring about 12-1/2 acres has been acquired by the Government for the construction of a Pump Station by the Indian Oil Corporation. The notifications under Section 4 were issued on February 19, 1998 on July 21, 1998. There was a corrigendum issued on November 6, 1998. The notifications under Section 6 were issued on December 30, 1998 and January 13, 1998 (January 13, 1999 ?). The petitioner complains that the notifications having not been issued in conformity with law, the action of the Government in proceeding to acquire his land is vitiated.

(2.) THE claim made on behalf of the petitioner has been controverted by the respondents. A detailed written statement has been filed on behalf of respondent Nos. 1 and 2. It has been inter alia pointed out that the award has already been announced on May 5, 1999 and that construction is in progress at the site.

(3.) THE respondents have also pointed out that the petitioner had filed objections under Section 5-A. The petitioner was heard on April 22, 1998 and that keeping in view the situation at the spot, it is not possible to exclude his land from acquisition.