SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of a bunch of 33 petitions* as common questions of law and facts are involved. However, the facts are being taken from Civil Writ Petition No.3494 of 1990.

(2.) The challenge in these petitions is to the notification dated 30.1.1989 (Annexure P2), issued under Section 4 of the Land Acquisition Act, 1894 (for brevity 'the Act'). The declaration under Section 6 of the Act (Annexure P3) acquiring the land was made on 25.1.1990. The public purpose of acquiring the land declared in the aforesaid notifications was for development and utilisation of land for commercial area in Sector 30 of village Silokhera and Sukhrali, District Gurgaon. The averments made in the petitions are that the land belonging to the influential persons had either not been acquired or it had later been released. In para 6 of this petition such like allegations have been made. It has also been averred that huge area has been released from acquisition which would be evident from the perusal of para 8. The writ petitions were admitted on 13.11.1990. The interim directions were issued staying the dispossession and further proceedings against the petitioners.

(3.) The matter had been contested and respondents have filed their separate replies.