HARI KISHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This judgement shall dispose off the following two writ petitions as both arise out of common facts:

(2.) 1 The petitioner Hari Kishan in CWP 777 of 2016, has laid challenge to acquisition of his residential plot measuring 3 marlas(100 sq.yds) comprised in Khasra no.100/20/1/2, situated in village Sunarai Kalan, Tehsil and District Rohtak. 2. 2 The petitioner no.1 Smt. Sarupi in CWP 1563 of 2016, has challanged acquisition of her plot measuring 5 marlas(160 sq.yds) comprised in Khasra no.100/20/1/2, situated in village Sunarai Kalan, Tehsil and District Rohtak while petitioner no.2 Ram Chander, who is co-owner alongwith proforma respondents no. 6 to 9 has challenged acquisition of his plot measuring 100 sq.yds comprised in Khasra no.100/20/1/2, situated in same village. 2. 3 The respondent no.1, in order to construct a 'sector dividing' road between Sector 24-25, Rohtak, proposed to acquire the land. Notification dated 21.6.2006 was issued under section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'). Three plots of the petitioners, as detailed above, were also included in the proposed acquisition.

(3.) Pursuant to issuance of aforesaid notification under section 4 of the Act, a notification under Section 6 of the Act was issued on 22.2.2007.