PANKAJ MANGA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition, the petitioners seek the quashing of notification bearing No. LAC (F)-92/NTLA/179 dtd. 10/12/1992 (Annexure P-1), and, also seek the quashing of notification bearing No. LAC (F)-NTLA-93/245 dtd. 7/12/1993 (Annexure P-3). The said notification(s) were respectively issued under Ss. 4 and 6 of the Land Acquisition Act, 1894 (for short 'the Act of 1894') thus for the public purpose namely, development of residential Sectors 1 and 2, Palwal.

(2.) The principal ground as raised in the instant writ petition rather by the petitioners for theirs seeking the writ reliefs, is grounded in the factum, that the subject properties, though became raised on the disputed lands but prior to the issuance of notification under Sec. 4 of the 'Act of 1894' yet the acquiring authority not releasing them from acquisition.

(3.) Moreover, the further ground as raised in the instant writ petition rather for challenging the Annexures (supra), is rested, on the premise that the acquiring authority in not releasing the subject lands from acquisition, thereby it has breached the mandate of this Court recorded on 3/2/2012, upon CWP No. 15546 of 1995 and other connected petition(s), whereby this Court after quashing the impugned therein acquisition notification(s), rather proceeded to permit the land losers therein to retain possession over the subject lands.