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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 507 OF 2016 (Arising out of SLP ( C) No. 1440 of 2015)

HEERA LAL                                   APPELLANT                                 VERSUS

STATE OF HARYANA & ORS.                     RESPONDENTS

J U D G M E N T  

KURIAN,J.

Leave granted.

2. The appellant approached this Court challenging  the  land  acquisition  proceedings.   The  main  ground  of  challenge was that dispensation of Section 5-A inquiry was  unjustified  and  unwarranted.   However,  the  High  Court  declined to interfere with the acquisition.

3. But in the impugned order the High Court ordered  that the appellant would be entitled to a plot as per  Rehabilitation and Resettlement Policy of the Government  as submitted by Respondent Nos. 1 to 3.

4. In  view  of  the  efflux  of  time  and  intervening  developments, we do not think it would be proper for this  Court now to consider the matter on merits.  Therefore,

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this appeal is disposed of directing the respondent Nos. 1  to 3 to allot and hand over a plot as per Rehabilitation  and Resettlement Policy of the Government within a period  of twelve weeks from today.  In case the same is not done  within  twelve  weeks,  the  appellant  will  be  entitled  to  additional compensation of Rs.1,000/- per day till it is  handed over.

5. No costs.

  .....................J. [KURIAN JOSEPH]  

   ....................J.    [ROHINTON FALI NARIMAN

NEW DELHI; JANUARY 22, 2016