SEHDEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges notification dated 17.9.2004 (P-1), issued under Section 4 read with Section 17(2)(c) of the Land Acquisition Act, 1894 (for brevity, 'the Act') and declaration issued under Section 6 read with Section 17(2)(c) the Act, dated 27.10.2004 (P-3).

(2.) Brief facts of the case are that the petitioners are owners of land situated in the revenue estate of village Lakhnaula, Tehsil and District Gurgaon, which has been described in para 2 of the petition. It has been claimed that they have constructed their residential and commercial buildings on the land in question where they are residing and also earning their livelihood by doing their business and cultivating part of the land.

(3.) On 27.8.2004, the respondent State of Haryana issued a notification under Section 4 of the Act for acquiring total land measuring 912 Acres 0 Kanals and 7 Marlas at public expense for a public purpose, namely, for setting up of Chaudhary Devi Lal Industrial Model Township, to be planned as an Integrated Complex for residential, Recreational and other public utilities, in village Lakhnoula, Naurangpur and Manesar, Tehsil and District Gurgaon. A perusal of the notification shows that the interested persons could file their objections within a period of thirty days of publication of the said notification in the official gazette and in two daily newspapers circulating in the locality (P-2).