- (1.) C.M. No.14429 of 2012 Application is allowed. The petitioners are permitted to produce on record Annexures P-5 and P-6 notifications under Sections 4 and 6 of the Land Acquisition Act, 1894.
(2.) CWP No.11691 of 2012 The petitioners have sought a writ in the nature of mandamus for directing the respondents to give vacant possession of land measuring 2 Kanals 6 Marlas comprised in Khewat No.324 Rect. No.71, Khasra No.20/2 (0-2) and Khasra No.174/1/3(2-4) situated in village Taraori, Tehsil Nilokheri, District Karnal.
(3.) The assertion of the petitioners is that the said land is owned by the petitioners but the Government of Haryana constructed a drain for which land was acquired vide notification dated 15.2.1957 under Section 4 of the Land Acquisition Act, 1894 (for short "the Act") followed by declaration dated 3.2.1961 under Section 6 of the Act. The stand of the petitioners is that the petitioners have been illegally dispossessed and such fact came to their knowledge when they wanted to enter into an agreement to sell. It is also asserted that the petitioners have got demarcation from the Revenue Department and as per the said department, the land of the petitioners has been utilized for construction of drain.;