Jasbir Singh, J. - (1.) CWP No. 784 of 2011 Application allowed, document annexed with it is taken on record. CWP No. 20963 of 2010 This writ petition has been filed with a prayer to quash a notification, issued under Section 4 of the Land Acquisition Act, 1894 (in short, the Act) on 2.6.2009l, proposing to acquire a vast tract of land, including the land owned by the petitioners falling in Rect. No.9 Killa No.6/2 (6-9), 9//14/2(4-1), 9//15(7-7), Rect. No.17//9/1/2/2 (1-7), 17//7/2/1 (2-11), 17//8/2(1-6), 17//14/1/2 (0-18), 17//3/1 (0-16), 17//4/2 (5-2), 17//7/1/1 (2-0), 17//4/2/2 (2-0), Gair Mumkin 206(0-2), Gair Mumkin 229 (0-2), Gair Mumkin 230(0-2) and 17//6 min (2-3). Further challenge has been made to a declaration, issued under Section 6 of the Act on 31.5.2010.
(2.) In this writ petition, it is primary grievance of counsel for the petitioners that the adjoining land, owned by many big builders (respondent Nos.17 to 30) has been released from acquisition whereas said relief was declined to them without any justification. The parity is sought with respondent Nos.17 to 30.
(3.) In this writ petition, it is also stated that in the land under acquisition, houses constructed by the petitioners are in existence. Taking note of the photographs put on record, in which construction appears to be new one, following order was passed by this Court on 25.11.2010:- "Counsel for the petitioners is directed to produce on record proof indicating that the houses shown in the photographs put on record were constructed prior to the issuance of the notification under Section 4 of the Land Acquisition Act, 1894. On request, adjourned to December 6, 2010.";