- (1.) This is the fourth round of litigation initiated by the petitioners to circumvent the acquisition of land acquired for a public purpose i.e. for construction of Jind-Gohana Sonepat, New Railways line.
(2.) The Ministry of Railways has taken up the work of laying of a railway line between Jind and Sonepat, wherein, the State was to contribute 50% of the cost as per the project report prepared in the year 2005. At the request of the Ministry of Railways, a notification under Section 4 of the Land Acquisition Act, 1894 (for short the 'Act') was issued on 13.1.2009. The land of the petitioners falls in the alignment of proposed railway line. Firstly, the petitioners filed a writ petition bearing No. 4892 of 2009, which was disposed of on 27.3.2009 with a direction to decide the representation in respect of shifting of alignment of railway line. Such representation was declined after providing the opportunity of personal hearing vide the order dated 24.4.2009.
(3.) The said order passed by the Financial Commissioner and Principal Secretary to Government of Haryana was challenged by the petitioners in another Civil Writ Petition No. 7745 of 2009. The said writ petition was dismissed on 21.5.2009 (Annexure P-14) for the reason that the the decision on the alignment had to be taken by the concerned authorities.;