PIARA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS will dispose of Civil Writ Petition No. 5405 of 1986 as well as No. 3943 of 1986 as common question of law is involved therein.

(2.) THE facts are taken from Civil Writ Petition No. 5405 of 1986.

(3.) ACCORDING to the petitioners, the State of Haryana issued notification under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act) On 11. 3. 1981 expressing its intention to acquire land for the purpose of development and utilisation of land for residential and commercial purposes for Sectors 5 and 7 in the area of village Devidaspura, Tehsil Thanesar District Kurukshetra. This was followed by another notification dated 11. 12. 1983 under Section 6 of the Act. In the writ petition, notification under Section 4 of the Act is challenged on the grounds: