- (1.) The Petitioners pray for issuance of a writ in the nature of certiorari seeking quashing of notification dated 5th March 2011 (P1) issued under Section 4 of the Land Acquisition Act, 1894, declaration under Section 6 of the Land Acquisition Act, 1894 dated 13th September 2013 (P4) and the Award no. 551 dated 31st December 2013 (P8) with subsequent proceedings.
(2.) While expressing grievance to the acquisition of their land measuring about 7.3875 acres falling in village Raipur Kalan, Tehsil and District Mohali, described in the revenue record as Gair Mumkin Rasta, with ownership shown as Jumla Mushtarka Malkan the petitioners who are 24 in number claim to be Khewatdars and state that the revenue Rastas sought to be acquired are the only passages, which provide approach to their respective fields.
(3.) The facts as disclosed from pleadings show that on 5th of March 2013 a notification under Section 4 of the Land Acquisition Act, 1894 was issued by the Government of Punjab (P1) stating therein that it appears to the Government that the land of the revenue Rastas is likely to be needed by the State Government at the expense of the company, for a public purpose, that is, the planned harmonious and compact urban development of the area in accordance with the duly notified Master Plan of S.A.S. Nagar and more specifically for the planned harmonious and compact development of Mega Township Project of respondent number 5 in sectors 99, 105, 106, 108, 109 and 110.;