INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of a bunch of 15 petitions bearing CWP Nos. 24342, 24429, 24480, 24492, 24608, 24800, 24801, 24803, 24904, 24943, 25132, 25177, 25148, 25192 and 25328 of 2014 as according to the learned counsel for the parties, similar issues are involved therein and arise from the one and the same notification. For brevity, the facts are being extracted from CWP No. 24342 of 2014.

(2.) SHORT replies on behalf of respondent No.2 in CWP Nos. 24342, 24943, 25148, 25132 and 25328 of 2014 filed today in Court are taken on record subject to all just exceptions.

(3.) BY way of instant petition filed under Articles 226/227 of the Constitution of India, the petitioners have prayed for issuance of a writ in the nature of certiorari for quashing the entire acquisition issued vide notifications dated 17.11.2005 (Annexure P -4) issued under Section 4 of the Land Acquisition Act, 1894 (in short "the Act"), dated 7.2.2006 (Annexure P -5) under Section 6 of the Act and the award dated 2.3.2006 qua their land, having lapsed in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "2013 Act").