MANPHOOL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Under challenge in the present writ petition filed under Article 226 of the Constitution of India are the impugned notifications dated December 24, 2007 (Annexure P-2) issued under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act') and the declaration dated December 23, 2008 (Annexure P-3) issued under Sec. 6 of the 1894 Act, seeking to acquire the land of the petitioners.

(2.) The petitioners have also prayed for restraining the respondents from taking possession of their land, during the pendency of the writ petition and finally for release of their land from acquisition proceedings.

(3.) The facts of the case in brief are narrated hereinafter: