- (1.) The present petition and connected cases* are being disposed of by a common judgment as all the matters impugn the notification dated 23.11.1992 under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') and the declaration dated 19.11.1993 under Section 6 of the Act.
(2.) For the sake of convenience facts are being taken from CWP No. 15546 of 1995 and CWP No. 16364 of 1995.
(3.) The public purpose for the acquisition was for the development and utilization of land as residential and commercial Sector 2 Faridabad under the HUDA Act, 1977. The acquired land falls in villages Sihi and Unchagaon, which are said to be situated in close proximity of Ballabhgarh town.;