- (1.) Petitioners are owners of the land measuring 9 kanals situated in the revenue estate of village Ratgal, Tehsil Thanesar, District Kurukshetra. The said land was intended to be acquired by Haryana Government vide notification dated 21.04.1987 under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') whereby 41.81 acres land was sought to be acquired in village Ratgal, Tehsil Thanesar, District Kurukshetra for the public purpose i. e. for development and utilization of land as residential and commercial area, Sector 11, Kurukshetra. The declaration under Section 6 of the Act was published on 20.04.1988 in respect of land measuring 31.36 acres situated in the revenue estate of village Ratgal, Tehsil Thanesar, District Kurukshetra and land measuring 4.4 acres situated in the revenue estate of village Darran Kalan, Tehsil Thanesar, District Kurukshetra and award was announced on 12.04.1990 in respect of land measuring 4.61 acres.
(2.) Learned counsel for the petitioners fairly admitted that the amount of compensation awarded by the Land Acquisition Collector has been withdrawn by the petitioners. The petitioners suddenly after 19 years has filed a writ petition before this Court bearing CWP No. 4541 of 2009 which was withdrawn on 11.12.2009 and the following order was passed:- "After arguing for some time, learned counsel for the petitioners on instructions from the petitioners states that the petitioners want to withdraw this petition without prejudice to their right to approach the appropriate forum. Dismissed as withdrawn. "
(3.) Thereafter, keeping silent for another almost two years, a representation is said to have been submitted on 30.10.2011 pointing out that land of certain land owners have been released from acquisition, therefore, land of the petitioners should also be released from acquisition. Since no action was taken on the said representation the petiitoners again approached this Court. ;