SHANO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) EVEN though prayer in this petition filed under Article 226 of the Constitution of India is to quash notifications issued under Sections 4 and 6 of the Land Acquisition Act the only prayer made by the learned counsel for the petitioners at the time of arguments is to leave the vacant portion of the house of the petitioners.

(2.) IN the context of the facts of the present case, the prayer made by the learned counsel for the petitioners deserves to be accepted. It shall be seen that the total area of the petitioners is 5 Biswas and admittedly, in an area of 2 Biswas, the petitioners had constructed the house. It is only this area, which has been left out from the array of acquisition, whereas the remaining 3 Biswas has been acquired, thus rendering the house of the petitioners of no use to them. If every inch around the house of the petitioners is acquired, the same cannot be put to any meaningful use. Learned Assistant Advocate General, Haryana, appearing on behalf of the respondents has not been able to tell me as to how the petitioners will use the house of their ingress and out-gress.