- (1.) CM Nos.10775-10776 of 2011 Applications allowed, document is taken on record. Civil Writ Petition No.13932 of 2011
(2.) By filing this writ petition, the petitioners have laid challenge to a notification, issued under Section 4 of the Land Acquisition Act, 1894 (in short, the Act) on 19.8.2009. Further challenge has been made to a declaration, issued under Section 6 of the Act on 22.1.2010. Still further, an award passed on 7.9.2010 has been impugned in this writ petition. Vide the notifications, mentioned above, land has been ordered to be acquired for a public purpose, namely, ''for the extension of Bhagat Phool Singh Mahila Vishwavidyalaya, Khanpur Kalan, tehsil Gohana, district Sonipat''.
(3.) It is contention of counsel for the petitioners that when earlier, land was acquired for the above said University, their land was not touched. It is also stated that the petitioners had constructed residential houses in the land in dispute and their buildings are being acquired contrary to the Policy of the State Government dated 26.10.2007.;