SURYA KANT,J. - (1.) The petitioners impugn the notification dated 01.03.2012 issued under Section 6 of the Land Acquisition Act, 1894, to the extent of accusation of their land measuring 9 kanals 7 marlas, situated in the revenue estate of Village Murtzapur, Tehsil and District Faridabad. The above said land has been acquired for the purpose of construction of Master Plan Roads of Sectors 75 to 89, along with service roads, in the Urban Estate of Faridabad.
(2.) The petitioners impugn the subject acquisition, inter alia, on the grounds that: (i) Their land falls in Sector 73 and not in the above said sectors where the roads are to be developed; (ii) The land has been acquired for extraneous reasons so as to release the same in favour of the private builders; (iii) Their land does not fall within the road alignment; (iv) In any case, the part of their land is not required for any Master Plan Roads or the service roads.
(3.) The State of Haryana has filed written statement maintaining that the land of the petitioners has been acquired for a bona fide public purpose and the same shall be utilised for the construction of Master Plan Roads or the service roads abutting thereto.;