- (1.) Leave granted. This batch of appeals arises out of a common judgment and order dated 23.09.2014 passed by the High Court of Punjab and Haryana in a batch of Regular First Appeals.
(2.) By a Notification issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') on 29.01.2003, the State Government acquired land in five villages which are as follows: (i) Village Khandsa (ii) Village Narsingpur (iii) Village Mohammadpur Jharsa (iv) Village Harsaru (v) Village Garauli Khurd All these villages are located in Tehsil and District Gurgaon, Haryana.
(3.) Thereafter, on 28.01.2004, a declaration was issued by the State Government under Section 6 of the Act after considering the objections raised.;