ANANT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply on behalf of Respondents No. 1 and 2 has been filed and the same is taken on record.

(2.) This writ petition has been filed with a prayer for issuance of a writ of mandamus directing the Respondents to release land of the Petitioners, which has wrongly been taken in possession to construct a road leading from Village Babain to Village Bir Sujra.

(3.) It is case of the Petitioners that for the above-said road, their land was not ever acquired. It is further stated that possession of the Respondent- State on their property is unauthorized. When notice of motion was issued on 17.09.2010, following contention of the counsel for the Petitioners was noticed by this Court: