(1.) This Petition was tagged alongwith several others in which the acquisition of large tracts of land for the Rohini Residential Scheme is an issue. Detailed arguments have been heard over several days, during which counsel for the Petitioner was not present. We have heard Mr.Ravinder Sethi and Mr. P.N.Lekhi, learned Senior Counsel appearing on behalf of the Petitioners and Mr.Valmiki Mehta, Sr.Advocate and Mr.Sanjay Poddar, Mr.Gaurav Sarin and Ms.Shobhna Takiar, Advocates appearing on behalf of the Respondents.
(2.) Arguments stood concluded on 3.5.2007. Today, Mr. Naresh Thanai, Advocate has made a mention and has submitted that this Petition is not connected with the said Batch matter of which W.P.(C) 2835/2000 is a lead case. The prayers in this Petition read as follows
(3.) Mr.Thanai presses prayer No.(II) before us. Prayer No.(I) seeks the quashing of Notification dated 28.5.1995 under Section 4 read with Section 17 of the Land Acquisition Act in respect of the Acquisition of land situated in the Revenue Estate of Shahbad Daulatpur. In Smt. Rakhi Rughwani's case a prayer pertaining to denotification of the land under Section 48 of the Land Acquisition Act has not been made.