JHANDA SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of four writ petitions bearing Nos.CWP No.8055, 8227, 9265 of 2008 and 3355 of 2015, in which similar issues have been raised. Challenge in these petitions is to the notifications dated 25.1.2008 and 18.3.2008 issued under Section 4 read with Section 17(1) and (4) and under Section 6 of the Land Acquisition Act, 1894, respectively, and all subsequent proceedings in furtherance thereof.

(2.) For disposal of all these petitions, the facts are being taken from CWP No.8055 of 2008.

(3.) The petitioners are residents of Village Kherki Daula, Tehsil Sohna, District Gurgaon. They are aggrieved of the notifications, vide which their land is being acquired. It is their case that over the land which is being acquired, they have raised residential houses where they and their families are living. Some constructions raised over the said land are also being utilized for commercial purposes like small karyana shops, barber shops, tea stalls etc. It is stated that 80% of the petitioners are original inhabitants of village Kherki Daula, whereas, the remaining 20% are the non-proprietors of village Kherki Daula, who have settled there in due course of time due to increased urbanization and industrialization.