- (1.) By way of this judgment, we will dispose of CWP Nos. 23769 and 7096 of 2011, 3088 and 17740 of 2012 and CWP No.18348 of 2014, as common questions of law and facts are involved in all these cases. For brevity, facts are being extracted from CWP No. 23769 of 2011.
(2.) That the present writ petition has been filed by the petitioners praying for quashing of the entire action of the respondents for invoking section 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred as 'the Act') for public purposes namely integrated complex for residential, recreational and other public utilities for proposed Ch. Devi Lal Industrial Township by compelling the petitioners to divest their valuable and fertile land at throwaway prices under the threat of acquisition to the private persons and when eventually the stage of passing of the award came, the entire acquisition proceedings were withdrawn. It is further prayed in the writ petition that the entire acquisition proceedings were initiated with malafide intention, illegally and in violation of the provisions of the land acquisition act, 1894 and that the same being vitiated by fraud, all transactions including the sale deeds etc. are liable to be setaside without invoking the provisions of part VII of the act. Lastly it has been prayed that an enquiry/investigation through an independent agency in respect of the entire fraud played by the respondents and their officials be ordered.
(3.) Brief facts of the case as set out in CWP No. 23769 of 2011 are that petitioners were owners of land measuring 982 kanals situated in village Manesar, Lakhnaula, Naurangpur, Tehsil and District Gurgaon. It has been averred in the writ petition that most of the farmers were even in actual cultivating possession of the land in question when the same was taken away by them under the threat of acquisition at throwaway prices. The entire process of acquisition was initiated and facilitated by the revenue authorities, bureaucrats as well as the politicians who were hand in glove with the land mafia and were bent upon to divest the petitioners and other similarly situated farmers from their valuable land.;