- (1.)M/s. Dharam Dev Raj Kumar, a partnership concern, has filed this writ petition for issuance of a writ of Certiorari quashing notification dated August 6, 1982, issued by the State of Haryana under section 6 of the Land Acquisition Act (for short, the Act).
(2.)The petitioner-firm owns some land in Gharaunda town situated on the G.T.Road. The State of Haryana issued a notification under section 4 of the Act on July 30, 1980, indicating its intention to acquire, along with other lands, the above-mentioned land of the petitioner-firm. Emergency provisions of section 17 had been invoked. The petitioner-firm challenged the acquisition proceedings by filing C.W.P. No. 1270 of 1980. During the pendency of the writ petition, the State Government withdrew that notification and the writ was dismissed as infructuous.
(3.)The State of Haryana issued a notification under section 4 of the Act which was published in Haryana Government Gazette on August 14, 1981. The petitioner 's land was included in the lands which were proposed to be acquired by this notification. The purpose of the notification was mentioned to be the establishment of a new grain market, rest house and Gadda stand by the market committee, Gharaunda, tehsil and district Karnal.