Jasbir Singh, J. - (1.) C.M. No. 4140 -4141 of 2011
(2.) APPLICATIONS allowed, documents annexed with it are taken on record. CWP No. 3970 of 2011 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 12.12.2008(P3), proposing to acquire 200 acres of land, including 91.19 acres of land situated in village Badshapur, of which, the Petitioners are residents, for a public purpose, namely, 'to develop and utilize the land for commercial belt along southern peripheral road in Sector 62, 65 and 66, Gurgaon. Further challenge has been laid to a declaration, issued under Section 6 of the Act on 11.12.2009(P4). Still further, a prayer has been made to quash a licence No. 165 of 2008 granted in favour of Respondent No. 3, to develop a colony.
(3.) IN this writ petition, it is stated that land owned by the Petitioners falling in khasra No. 23//15/1/1 (2 -4) was wrongly included in the above said notifications, for acquisition, at the instance of Respondent No. 3. It is case of the Petitioners that as per revenue record, khasra No. 15/1/1 and khasra No. 15/1/2 were partitioned as per position shown in the site plan/ Aks -Shajra (Annexure P6), whereas, by doing some manipulation in the revenue record, the licence was got issued in favour of Respondent No. 3, by showing position of land falling in khasra No. 15/1/2 as shown in site map Annexure P5.;