N.K.SODHI,J - (1.) BY a notification published in the official gazette on 16.1.1998 under Section 4 of the Land Acquisition Act, 1984 (as amended upto date and hereinafter called the Act), the State of Punjab sought to acquire an area of 5.15 acres of land in village Soonk Tehsil Kharar District Ropar for a public purpose namely for the construction of residential colony in the village. The construction of the residential colony is World Bank Aided Project undertaken by the Punjab Irrigation and Drainage Department. The urgency provisions under clause (c) of sub-section (2) of Section 17 of the Act as introduced in the State of Punjab were invoked on the ground that the land was urgently required for immediate construction/completion of the Project as per schedule and it was declared that the provisions of Section 5-A of the Act shall not apply to the acquisition. As required by Section 4, the notification was also published in the Daily Tribune and the Daily Ajeet on 2.2.1998. Public notice of the substance of the notification was also given in the locality. Thereafter, the State Government made a declaration to the effect that the land referred to in the notification under section 4 was needed for the public purpose mentioned therein and this declaration was made on 23.1.1998 by publishing the same in the official gazette. The notification under section 4 of the Act and declaration made under section 6 have been challenged in this petition filed under Article 226 of the Constitution.
(2.) THE primary argument of the counsel for the petitioners is that the notification under section 4 of the Act having been published in the two newspapers on 2.2.1998 and in the official gazette on 16.1.1998 the date of its publication will have to be taken as 2.2.1998 and, therefore, the declaration made under section 6 on 23.1.1998 is illegal as it could not be made prior to the date of publication of the notification. Learned Deputy Advocate General, on the other hand, contended that Section 6 of the Act no where requires that the declaration cannot be made prior to the publication of the notification under section 4 of the Act and that the only embargo is that it cannot be made after the expiry of one year from the date of publication of the notification under section 4. The argument indeed is that the provisions of Section 6(1) only prescribe the outer limit beyond which the declaration under section 6 cannot be made but it can be made at any time before expiry of that period even prior to the publication of the notification under section 4. It was also urged by the learned State counsel that in the present case the provisions of urgency under section 17(4) had been invoked and it was declared that the provisions of Section 5-A shall not apply to the acquisition and, therefore, the petitioners were not prejudiced in any manner with the publication of declaration prior to the date of publication of the notification under section 4 of the Act. From the rival contentions of the parties, the question that arises for our consideration is whether a declaration under section 6 can be made prior to the date of publication of the notification under section 4 of the Act. Before we deal with this question, it is necessary to refer to the relevant provisions of Sections 4(1), 5-A, 6(1) and 17 of the Act which are reproduced hereunder for facility of reference : "4. Publication of preliminary notification and powers of officers thereupon : (1) Whenever it appears to the appropriate Government that land in any locality is needed or is likely to be needed for any public purposes, or for a company a notification to that effect shall be published in the official Gazette, and in two daily newspapers circulating in that locality of which at least one shall be in the regional language and the Collector shall cause public notice of the substance of such notification to be given at convenient places in the said locality the last of the dates of such publication and the giving of such public notice, being hereinafter referred to as the date of the publication of the notification." 5-A. Hearing of objections. (1) Any person interested in any land which has been notified under Section 4 sub-section (1), as being needed or likely to be needed for a public purpose or for a company may, within thirty days from the date of the publication of the notification object to the acquisition of the land or of any land in the locality, as the case may be. (2) Every objection under sub-section (1) shall be made to the Collector in writing and the Collector shall give the objector an opportunity of being heard in person or by any person authorised by him in this behalf or by pleader and shall, after hearing all such objections and after making such further inquiry, if any, as he thinks necessary, either make a report in respect of the land which has been notified under section 4, sub-section (1), or make different reports in respect of different parcels of such land, to the appropriate Government, containing his recommendations on the objections, together with the record of the proceedings held by him, for the decision, of that Government. The decision of the appropriate Government on the objections shall be final."
(3.) DECLARATION that land is required for a public purpose. (1) Subject to the provisions of Part VII of this Act, when the appropriate Government is satisfied, after considering the report, if any, made under Section 5-A sub-section (2) that any particular land is needed for a public purpose, or for a company, a declaration shall be made to that effect under the signature of a Scecetary to such Government or some officer duly authorised to certify its orders and different declarations may be made from time to time in respect of different parcels of any land covered by the same notification under section 4 sub-section (1), irrespective of whether one report or different reports has or have been made wherever required under Section 5-A sub-section (2) Provided that no declaration in respect of any particular land covered by a notification under section 4 sub-section (1) : (i) published after the commencement of the Land Acquisition (Amendment and Validation) Ordinance, 1967, but before the commencement of the Land Acquisition (Amendment) Act, 1984 shall be made after the expiry of three years from the date of the publication of the notification; or (ii) published after the commencement of the Land Acquisition (Amendment) Act, 1984 shall be made after the expiry of one year from the date of the publication of the notification : Provided further that no such declaration shall be made unless the compensation to be awarded for such property is to be paid by a company, or wholly or partly out of public revenues or some fund controlled or managed by a local authority." ;