- (1.) Leave granted.
(2.) These appeals are directed against order dated 19.01.2011 of the Punjab and Haryana High Court whereby the writ petitions filed by the appellants questioning the acquisition of their land for implementation of Ring Road Phase-I Development Scheme (for short, 'the scheme') were dismissed.
(3.) The appellants own small plots of land within the municipal limits of Bhatinda. They constructed houses on their respective plots. Some did so after getting the building plans sanctioned by the competent authority while others did that after depositing the development charges. The Municipal Council (now the Municipal Corporation), Bhatinda has provided civic amenities like electricity, water, sewerage, etc., in the localities where the appellants have constructed their houses.;