KULDEEP SINGH Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THIS order shall dispose of C.W.P. Nos. 23386, 23574, 23623 of 2011; 3945 of 2012; 3433, 5210, 6749, 7709, 7713, 7757 of 2013 as the cases involve common challenge to the notifications dated 18th December, 2008 and 17th December, 2009 issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (in short, 'the Act'), respectively whereby land measuring 135.88 acres situated within the revenue estate of Dadri (Hadbast No. 147), District Bhiwani, including the petitioners' residential houses/structures/plots, have been acquired for the development of residential Sectors 9 -Part & 10 -Part in the Urban Estate of Dadri, District Bhiwani. The question that arises for consideration in these writ petitions is whether the residential houses, other structures or partially -built vacant plots owned by the petitioner(s) deserve to be released from acquisition in terms of the State Government policy dated 26.10.2007 as modified on 24.01.2011?

(2.) FOR an appropriate answer, the facts of each case may be briefly notified:

(3.) IT is also not in dispute that in purported compliance to the Government policies relied upon by petitioners, constructed portion of their properties [except temporary shed or vacant plots] have since been released by the respondents. There is, however, uncertainty and the petitioners are groping in the dark as to how much area(s) belonging to each one of them has been released from acquisition.