DEVDUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CWP No.14006, 24033 & 25737 of 2013 as the same set of notifications issued under the Land Acquisition Act, 1894 are under challenge in these cases broadly on similar grounds. For clarity, the facts of each case are being noticed separately.

(2.) The Five petitioners in this case are residents of village Badshapur, Tehsil and District Gurgaon. They seek quashing of notifications dated 2nd June, 2009 and 2nd June, 2010 issued under Sections 4&6 of the Land Acquisition Act, 1894 (in short, 'the 1894 Act') in respect of their land measuring to a total of 16K-10M, fully described in para No.3 of the writ petition which has been acquired for development and its utilization for "Residential sector 58 to 63 and Residential commercial Sector 65 to 67 at Gurgaon as shown in the development plan under the Haryana Urban Development Authority Act, 1977 by the Haryana Urban Development Authority ".

(3.) The petitioners while seeking the release of their acquired land have also prayed for summoning the record of the lands which have been released after the issuance of one impugned notifications or the other.