- (1.) This order shall dispose of CWP No.22010 of 2011 and CWP Nos.16933, 17145 and 18502 of 2012. Petitioners are the poor farmers whose land has been put under acquisition vide notification dated 15.01.2008 (P-4) issued under Section 4 of the Land Acquisition Act, 1894 [hereinafter referred to as "the Act"] and notification dated 14.01.2009 (P-6) issued under Section 6 of the Act.
(2.) Land of the petitioners is situated in two triangular shaped areas as shown in the site plan annexed with record as Annexure P-3 in CWP No.22010 of 2011,which has been marked by us with letters "A B C D E F". Land shown in green colour on the roadside in that site plan stands exempted from acquisition. Patches of land shown in blue colour have also been released after acquisition. The land shown in green and blue colours was released when the award was passed on 12.01.2011.
(3.) At the time of arguments, it is brought to our notice that vide letters dated 12.04.2012 and 05.06.2012, land measuring 422 Sq. Yards and 200 Sq. Yards respectively was also released from acquisition. It is not in dispute that the land measuring about 26 acres was released in favour of the builders after issuance of notification under Section 6 of the Act, the said land is shown in yellow colour in the above site plan.;