(1.) THIS order shall dispose of CWP Nos. 19096, 21403 to 21411 and 23331 of 2011 and also CWP Nos. 2631 and 2654 of 2013 as on the point of commonality, all these cases lay challenge to the notifications dated 11th April, 2002 and 08th April, 2003 issued under Sections 4 and 6 as well as notices like dated 04th March, 2005 issued under Section 9, followed by the Award dated 06th April, 2005 passed under Section 11 of the Land Acquisition Act, 1894 mostly on the similar and over -lapping grounds. While the facts of the lead case are being referred to extensively, the distinguishable facts of connected cases are also briefly noticed.
(2.) THE State of Haryana, vide notification dated 11th April, 2002 issued under. Section 4 of the Act proposed to acquire land measuring 850.88 Acres situated within the revenue estates of Villages Garhi Bohar, Kheri Shad and Pehrawar, Tehsil & District Rohtak "for a public purpose, namely, for residential/commercial Sector 27 -28, Rohtak under the Haryana Urban Development Authority Act, 1977 by the Haryana Urban Development Authority".
(3.) DECLARATION under section 6 was notified on 08th April, 2003 [P -9] whereunder only 441.11 Acres [as against the proposal of 850.88 Acres], was decided to be acquired.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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