LACHHMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment of ours would dispose of Civil Writ Petition Nos. 5900, 5901, 5902, 5903, 5904, 7908, 7878, 7884 of 1990; 4037 and 6637 of 1991, as they have arisen out of a common notification. The facts and law points involved in these petitions are also the same.

(2.) LEARNED counsel for the parties are agreed that his Court may pick up the facts from writ petition No. 5900 of 1990. The facts in the aforementioned petition are that the land in dispute measuring 457.5 acres situated in the revenue estates of villages Basai, Kadipur, Dhanwapur and Gurgaon, was acquired for public purposes, namely, developing and utilization of land as residential and commercial area for Sectors -9, 9 -A and 10 at Gurgaon. The notification under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act'), was issued on 8.3.1989, followed by notification under Section 6 of the Act on 7.3.1990.

(3.) BEFORE parting with the judgment, it is necessary to deal with some of the writ petitions in which counsel for the petitioners have argued separately.