- (1.) This order will dispose of CWP No.16057 of 2011, CWP No.16884 of 2011 and Civil Writ Petition No.17978 of 2011 as similar facts and law points are involved in the three cases.
(2.) Challenge in these petitions is to the land acquisition notifications dated 11.2.2011 and 8.7.2011 under Sections 4 and 6 respectively of the Land Acquisition Act, 1894 ( for short "the Act" ).
(3.) The public purpose declared is for widening of the road and installation of Toll Plaza and making four laining of Rai MalikpurCivil Writ Petition No.16057 of 2011 -2- (Rajasthan Border) to Naangal Choudhary-Narnaul-MohindergarhDadri-Bhiwani-Kharak Corridor Project on DBFOT basis. The award has been announced on 19.7.2012 during the pendency of these writ petitions. Three petitioners before the Court have prayed for quashing of the notifications and for keeping their land and constructions beyond the purview of the acquisition. They have attached photographs of their shops and buildings with a view to persuade this Court to save those constructions.;