SATYAWATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Review Application has been filed seeking review of the order dated 30.11.2015 passed by this Court vide which the main writ petition was dismissed in view of detailed order passed in CWP No. 1314 of 2015 - Satwanti and another v. State of Haryana and others.

(2.) The plea raised is that the fact that the petitioner had raised construction of the house on a small plot measuring 3 1/2 marlas of land, which was purchased way back in the year 1997, could not be brought to the notice of the Court at the time of hearing of bunch of petitions.

(3.) Learned counsel for the applicant-petitioner submitted that for acquisition of the land in question, notification had been issued by the State under section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') on 22.2.2007, proposing to acquire land for public purpose, namely, for development as Sectors 8 and 9 at Dadri. The area sought to be acquired was 169.78 acres. The same was followed by notification under Section 6 of the Act issued on 20.2.2008 for 154.50 acres of land. Award was announced by the Land Acquisition Collector (for short, 'the Collector') on 18.1.2010 for 139.24 acres of land.