- (1.) Challenge in the present writ petition is to the notifications dated 16.12.1988 and 14.12.1989 issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (for short 'the Act') respectively and the award dated 04.07.2011, inter alia, on the ground that the award has been announced after a lapse of more than 20 years of declaration of notification under Section 6 of the Act.
(2.) Learned counsel for the petitioners further submitted that the petitioners are purchasers of the land after publication of notification under Section 6 of the Act after no objection certificate was granted by respondent No.4. The petitioners made a represntation to respondents Nos.2 and 3 to provide passage to the land purchased. The petitioners filed a writ petition in which a direction was issued for deciding the representation. During the pendency of contempt petition, road measuring 3 meters was provided on the condition of payment of market price. The petitioners have deposited substantial amount to Haryana State Industrial and Infrastructure Development Corporation to have access to this land. It is, thus, contended that the land in dispute cannot be acquired at this stage.
(3.) A perusal of the award (Annexure P-19) shows that number of writ petitions were filed challenging the said acquisition and there was an order of stay. Such writ petitioners were dismissed on 17.03.2011 and thereafter, the Land Acquisition Collector has proceeded ahead to announce the award. In fact, one of the co-owners of the petitioners namely Partap Singh has also filed a writ petition (CWP No. 3610 of 1990), which was dismissed along with other writ petitions.;