KRISHNA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CWPs No. 5211 & 5248 of 2014 as common question of law and facts are involved in these cases.

(2.) IN these writ petitions, the petitioners have challenged the notifications dated 11th July, 2006 & 16th July, 2007 issued under Sections 4 & 6 of the Land Acquisitions Act, 1894 respectively, to the extent of acquisition of their land/properties comprising residential houses, structures, godowns and/or industries etc. The 'public purpose' of acquisition is development and expansion of Industrial Estate at Karnal.

(3.) THE case of the petitioner is that she had purchased land measuring 241 square yards plot comprising Khasra Nos. 3045 & 3046 situated within the revenue estate of Karnal and she constructed a house thereon. The abovestated piece of land has been included in the impugned acquisition, prompting the petitioner to approach this Court.