DEEP CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed to quash the acquisition proceedings under taken by the respondents in respect of the land comprised of Khewat No. 13319 and Khasra No. 1695, measuring 2-Bighas 2-Biswas, situated in the revenue estate of village Gurgaon.

(2.) PETITIONER Nos. 1 and 2 are owners of 2/3rd share and the petitioner Nos. 3 and 4 are owners of 1/3 rd share of the land falling in khasra No. 1695. This assertion of the petitioners finds support from the entries made in the jamabandi for the year 1976-77 of village Gurgaon, Tehsil and District Gurgaon, (Annexure P-l), entry dated 21. 2. 1911 contained in the Mutation Register (Annexure P-2), Jamabandi for the year 1981-82 (Annexure P-3), Khasra Girsawari dated 24. 10. 1985 (Annexure P-4) and Jamabandi for the year 1986-87 (Annexure P-7 ).

(3.) NOTICE of this petition was issued on 18. 9. 1992. At the same time, an order of status quo was passed by the High Court on that very date. After the counsel for the respondents had sought four adjournment, the Court issued a direction on 14. 7. 1993 to the Land Acquisition Collector, Urban Estate, Gurgaon, to appear in the Court along with the record relating to Award No. 3 dated 5. 11. 1981. On the next date of hearing, the counsel appearing for the respondent No. 2 produced a copy of letter No. ADA-I-93/771 dated 19. 7. 1993. After hearing the parties, the Court admitted this Writ Petition on 17. 11. 1993 but at the same time restrained the petitioners from alienating, transferring or changing the nature of the property.