SANJAY YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER hearing counsel for the parties, we are proposing order directing the respondents not to acquire the land of the petitioners as shown in red colour in plan Annexure P-1, reference to which is being made for understanding the facts.

(2.) SANJAY Yadav and Vikas Yadav, sons of Braham Dev, the petitioners, allegedly purchased 164 square yards of land covered by Khasra No. 1010 at Gurgaon within the municipal limits from one Mewasi son of Bhola Ram and allegedly raised construction thereon. The entire land of Khasra No. 1010 aforesaid and other Khasra numbers was intended to be acquired vide notifications issued under the Land Acquisition Act, 1894, Annexures P2 and P3. These notifications were issued under sections 4 and 6 of the Act respectively.

(3.) HENCE the writ petition is allowed with the direction to the respondents not to acquire the land of the petitioners shown in red colour in plan Annexure P-1 under the impugned notifications. If the respondents object to the proposed order as above, they may move the High Court with an objection petition for hearing of the writ petition on merits according to law within two months. Copy of the order be given to the counsel for the parties. Petition allowed.