Haryana Urban Development Authority Vs. Kundan @ Ghasi (D) through LRS. & Ors
[Civil Appeal No. 2975 of 2017 @ Special Leave Petition (C) No. 29967 of 2014]
[Civil Appeal No. 2976 of 2017 @ Special Leave Petition (C) No. 30498 of 2014]
[Civil Appeal No. 2977 of 2017 @ Special Leave Petition (C) No. 31486 of 2015]
KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. The Land Acquisition Officer is present in Court today and submits that the Haryana Urban Development Authority (HUDA) is prepared to inspect the premises and in case they are covered by the Government policies, HUDA is prepared to release double of the constructed area.
4. It is directed that HUDA shall take the required steps in view of the above submissions within two months, uninfluenced by any of the observations made in the Judgment of the High Court, particularly the observation regarding the life of the structure.
5. With the above directions, the appeals are disposed of.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [A. M. KHANWILKAR]
New Delhi;
February 17, 2017.
