OM PRAKASH Vs. STATE OF HARYANA

LAWS(SC)-2010-4-90

SUPREME COURT OF INDIA

Decided on April 21,2010

OM PRAKASH,UDHO DASS Appellant

VERSUS

STATE OF HARYANA Respondents

JUDGEMENT

- (1.) PERMISSION to file SLPs is granted.
(2.) DELAY condoned in filing substitution applications. Applications for substitution are allowed. Delay condoned in filing the special leave petitions.
(3.) LEAVE granted. Vide Notification dated 17th May, 1990 under Section 4 of the Land Acquisition Act, 1894, (hereinafter called 'The Act' ) 162.5 acres of land situated in village Patti Musalmanan was notified for setting up of a housing project in Sector 12, Sonepat. This Notification was followed by a declaration under Section 6 of the Acton 16th May 1991. The Collector rendered his Award on 12th May 1993 awarding a sum of Rs. 2,00,0007- (Rupees two lakhs) per acre as compensation for the entire land.;

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