- (1.) This petition filed under Article 226 of the Constitution prays for quashing notifications dated 13.12.2000 and 6.12.2001 (P-5 & P-6), issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (for brevity, the Act) whereby the Government has sought to acquire land of villages Nanhera (Hadbast No. 104), Shahpur (Hadbast No. 125) and Ghasitpur (Hadbast No. 126), Tehsil and District Ambala, for public purpose, namely, for the development and utilization of land as residential, commercial and industrial area in Sector 10, 11 and 12 (Part), Ambala Cantt., for the Haryana Urban Development Authority. It is an admitted position that award in the acquisition proceedings in question has already been passed before filing of the instant petition, which has been filed on 1.12.2008.
(2.) Having heard learned counsel for the petitioners at a considerable length we find that no ground is made out to accept the contention raised by the petitioners and to quash the acquisition proceedings subject matter of instant petition. It is conceded position that award in the present case has already been announced before filing of the instant petition, which has been filed on 1.12.2008. It is well settled that no writ petition would be competent after passing of award because possession of land was taken and it is deemed to be vested in the State Government free from all encumbrances. In that regard reliance may be placed on the judgments of Hon'ble the Supreme Court rendered in the cases of Star Wire (India) Ltd. v. State of Haryana, 1996 11 SCC 698; Municipal Council Ahmednagar v. Shah Hyder Beig, 2000 2 SCC 48; C. Padma v. Dy. Secretary to the Government of Tamil Nadu, 1997 2 SCC 627; and Swaika Properties Pvt. Ltd. v. State of Rajasthan, 2008 2 JT 280. There is thus, no ground to interfere.
(3.) In view of above, the writ petition fails and the same is dismissed.;