Jasbir Singh, J. - (1.) C.M. No. 4341 of 2011
(2.) APPLICATION allowed, documents annexed with it are taken on record. CWP No. 2958 of 2011 This writ petition has been filed by the Cambridge International Public School through its Director Smt. Simmi Dhingra. It is an averment of the Petitioner that the school is being run by a Society known as North India Christian Missions Society, which was registered with the Registrar of Societies Haryana on 10.4.2002.
(3.) IN this writ petition, the Petitioner has laid challenge to a notification issued under Section 4 of the Land Acquisition Act, 1894 (in short, the Act) on 15.12.2008, proposing to acquire a vast tract of land, for a public purpose, namely, 'for the development of commercial estate.' Further challenge has been made to a declaration, issued under Section 6 of the Act on 18.12.2009. Still further, a letter dated 18.1.2011, vide which, the Petitioner was asked to supply a copy of change of land use permission certificate obtained from the Director, Town and Country Planning Department, Haryana to the competent authority is also under challenge. On 17.2.2011, following order was passed by this Court: Counsel for the Petitioner is directed to file an affidavit as to when land falling in revenue estate of village Alipur was declared controlled notified area as per the provisions of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 and further whether any permission was obtained from the competent authority before raising construction in question. On request, adjourned to 24.2.2011.;