MAHABIR SINGH TANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed the present petition seeking a writ of certiorari to quash the allotment letter dated 13 March, 2013 and a possession certificate dated 9 April, 2013 issued by the Estate Officer, Haryana Urban Development Authority (' HUDA ), Faridabad (Respondent No. 4), in favour of M/s. Greater Delhi Planners Private Limited (Respondent No. 5), in respect of the land measuring 1 kanal 12 marlas in Khasra No. 25//2/1 situated in the revenue estate of Village Palla No. 1, Tehsil and District Faridabad.

(2.) The other prayers are for quashing a notification dated 24 January, 2008 issued by the Urban Estate Department, Haryana Government under Section 4 of the Land Acquisition Act, 1894 (' LAA ) and a notification dated 25 January, 2008 under Section 6 of the LAA, followed by an award dated 24 April, 2009 passed by the Land Acquisition Collector (' LAC ), Faridabad qua the aforementioned land.

(3.) The contention of the Petitioners is that predecessors-in-interest owned and possessed land measuring 6 kanals and 8 marlas in the aforesaid location in village Palla No. 1, which stood acquired pursuant to the aforementioned award dated 24 April, 2009 of the LAC for the ' development and utilization as master plan road, green belt and part of residential sector 34 in Faridabad' . The Petitioners claim that out of 6 kanals and 8 marlas, the Respondents have utilized 1 kanal 12 marlas for the road and 3 kanals 4 marlas for the green belt. They claim that remaining land to the extent of 1 kanal 12 marlas was lying vacant.