- (1.) Leave granted. The Appellant is aggrieved by the negation of its challenge to the acquisition proceedings initiated by the State Government vide notification dated 31.3.2008 issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act').
(2.) The Appellant purchased two parcels of land total measuring 24 acres situated in Village Strod, Tehsil and District Hisar by registered sale deeds executed on 18.5.1984 and 13.6.1984. The mutations were sanctioned in favour of the Appellant on 20.04.1985. The lay-out plan submitted by the Appellant was approved by Municipal Committee, Hisar vide resolution dated 22.12.1989. Deputy Commissioner. Hisar stayed the resolution of the Municipal Committee but his order was quashed by Sub-Judge, 1st Class, Hisar, who decreed the suit filed by the Appellant.
(3.) In response to the notice issued under Section 4(1) of the Act, the Appellant filed detailed objections under Section 5A(1) of the Act. The Land Acquisition Officer submitted report under Section 5A(2) of the Act without objectively considering the objections of the Appellant. However, the State Government accepted the report and issued declaration under Section 6(1) of the Act.;