MAI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, we intend to dispose of CWP No. 10784 of titled as Mai Ram son of Sh. Puran Chand vs. State of Haryana and others and CWP No. 17220 of 2009 titled as Mahindero Devi and another vs. State of Haryana and others. For convenience, facts are being taken from CWP No. 10784 of 2009.

(2.) These writ petitions have been filed to lay challenge to a notification issued under Sec. 4 of the Land Acquisition Act, 1894 (for short 'the Act') on 23.08.2007 proposing to acquire 107.03 Acres of land including land of the petitioners measuring 16 Kanal. Further challenge is to a declaration under Sec. 6 of the Act dated 21.08.2008.

(3.) In these writ petitions, it is grievance of the petitioners that constructed houses of other land owners were released from acquisition whereas the same relief was not given to the petitioners in both these writ petitions.