Jasbir Singh, J. - (1.) THIS order is passed in three writ petitions bearing No. 826, 1467 and 1468 of 2011. Petitioners in all these writ petitions are private limited companies which are being represented through one authorised representative, namely, Arvind Singh. To dictate order, facts are taken from CWP No. 826 of 2011.
(2.) THE eight Petitioners are the private limited companies. This writ petition has been filed by alleging that the Petitioners No. 1 to 7, are the land owning companies and are the associate of Petitioner No. 8. It is further averred that Petitioner No. 8 and its associate companies have, from time to time purchased vast chunks of land in Tehsil and District Gurgaon and planned and developed the same into residential colonies after obtaining licence under the Haryana Development and Regulation of Urban Areas Act, 1975 (in short the 1975 Act). In this writ petition, it is prayed by the Petitioners that a writ of certiorari be issued to quash a notification dated 2.6.2009 ( P4) proposing to acquire land measuring 1417.05 acres, some part of which is owned by the Petitioners. Further challenge has been made to a declaration issued under Section 6 of the Land Acquisition Act, 1894 on 31.5.2010 (P7) to acquire land measuring 850.1025 acres including land owned by the Petitioners. It is case of the Petitioners that they were able to get a licence, to develop a colony, under the provisions of 1975 Act,qua part of the land owned by them however, their application was not considered so far as the land in dispute is concerned. Besides making a prayer to quash the above said notifications, a prayer is also made by the Petitioners that a writ of mandamus be issued directing the Respondents to release/denotify the land owned by them which is subject matter of this writ petition.
(3.) IN the writ petition and also in the list of dates and events, it is specifically mentioned that the Petitioners in association with other companies have developed thousand acres of land in the State of Haryana.;