- (1.) Heard learned counsel for the parties.
(2.) In the instant case, total area is 1407 acres. Under Section 4 of the Land Acquisition Act, notification was issued on 2nd June, 2009 for acquiring land admeasuring 1407 acres of land, situated at Villages of Nagli Umarpur, Tigra, Ulahwas, Kadarpur, Maidawas, Badshahpur, Bahrampur and Ghata, District Gurgaon, for the purpose of development and utilization of land for residential sectors 58 to 63 and residential commercial sectors 65 to 67 at Gurgaon. Declaration under Section 6 of the L.A. Act was issued on 31st May, 2010 with respect to 850 acres of land; rest of the land was left out from acquisition. On 29th July, 2011 a High Powered Committee was constituted to consider the release.
(3.) The case of the appellant was not referred to the High Powered Committee. The appellant preferred a writ petition with respect to 9 kanals, 3 marlas of land, situated at Village Madiawas, Gurgaon. It is the case of the appellant, that his land, measuring 9 kanals and 3 marlas, was left from being referred to the High Powered Committee as otherwise not required after declaration under Section 6 of the L.A. Act. The Land Acquisition Collector passed award only in respect of 87 acres of land on 22nd December, 2011. There was release of approximately 95% of the notified land for acquisition. The award was passed and it was submitted that electric substation had not come up in the area particularly belonging to the appellant-Jai Narain.;