- (1.) The petitioners, who are 68 in number, have filed the present writ petition praying for quashing notification dated 17.04.2002 (Annexure P-1) issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'), notification dated 20.04.2003 (Annexure P-2) issued under Section 6 of the Act, the award dated 25.06.2004 and all subsequent follow up actions pursuant thereto.
(2.) The petitioners are the residents of village Barkatabad, Tehsil Bahadurgarh, District Jhajjar. Petitioners No. 1 to 30 were owners in possession of land measuring 60 Kanal 11 Marla, petitioners No. 31 to 40 were owners in possession of land measuring 29 Kanal 18 Marla, petitioners No. 41 to 46 were owners in possession of land measuring 25 Kanal 8 Marla, petitioners No. 47 to 68 were owners in possession of land measuring 41 Kanal 15 Marla all situated within the revenue estate of village Barkatabad, Tehsil Bahadurgarh, District Jhajjar.
(3.) The Government of Haryana vide notification dated 17.04.2002 issued under Section 4 of the Act proposed to acquire land for public purpose, namely, for residential, commercial and institutional for Sectors 1(Part) 10-11 (Part) 12 and 13, Bahadurgarh under the Haryana Urban Development Authority Act, 1977 by the Haryana Urban Development Authority. This notification was for land measuring 314.78 acres. Declaration under Section 6 of the Act was issued on 20.04.2003 for land measuring 309.99 acres. The award was announced on 25.06.2004. Thereafter, petitioners preferred reference under Section 18 of the Act before the Additional District Judge, Jhajjar, who pronounced his award on 29.01.2011. Some other references were decided by the Additional District Judge, Jhajjar on 04.08.2011. Appeals for enhancement of the compensation have been preferred by the land owners including the petitioners, which are pending before this Court.;