ROHTAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioners pray for the making of a mandamus, upon, the respondent concerned, to make an order for release of the acquired lands, thus in terms of clause 7 of the policy dtd. 14/9/2018 (Annexure P-9), whereunders, the State of Haryana, has made a decision to release those acquired lands, which cannot be utilized by the respondents.

(2.) It has been averred in the writ petition, that the petitioners are in possession of the land comprised in Khasra No. 37//23, 47//2/2, 47//3, situated in village Kanhai, District Gurugram. The petitioners are stated to have constructed residential house(s) on the disputed lands.

(3.) Moreover, it is also contended that the respondents, have proceeded to adopt the mala practice of invidious discrimination, inasmuch as, the respondents releasing, the lands of other similarly situated land owners, whereas, the respondents yet proceeding to subject the petition lands to acquisition, thus through theirs making the acquisition notification(s).