- (1.) C.M.No.15793 of 2012 Application is allowed. Replication on behalf of the petitioners is permitted to be taken on record. CWP No.14344 of 2011
(2.) The petitioners have invoked the writ jurisdiction of this Court challenging acquisition of land measuring 7 Kanals 10 Marlas situated in the revenue estate of Village Jharsa, Tehsil & District Gurgaon purchased vide sale deeds dated 15.01.1985 and 03.06.1988. The petitioners have asserted that they have set up a Weigh Bridge over such land.
(3.) The land owned by the petitioners was intended to be acquired vide notification dated 18.09.2006 published under Section 4 read with Section 17(1) of the Land Acquisition Act, 1894 (for short 'the Act') for the public purpose namely for the development and utilization of the Service Road and Green Belt on either side of National Highway No.8 starting from Delhi-Haryana Border up to Rajiv Chowk, Gurgaon. Such intention of acquisition of land was followed by a declaration dated 19.09.2006 under Section 6 read with Section 17(1) of the Act.;