Surya Kant, J. - (1.) THE petitioner impugns the notifications dated 25.07.2013 and 26.07.2013 issued under Sections 4 and 6 read with Section 17 of the Land Acquisition Act, 1894.
(2.) VIDE the above stated notifications, the petitioner's land measuring 9 marlas comprising Khasra No. 34[23/2/2] situated within the revenue estate of village Mustafabad, Tehsil Jagadhri, District Yamuna Nagar, for the construction of an approach road leading to the site/land owned by the respondent - Market Committee, has been acquired. It appears from the written statement filed by the respondents that the subject site is to be developed as an office of the Market Committee; covered sheds and for other amenities for the visiting farmers.
(3.) THE only question that arises for consideration in the instant writ petition is whether the respondents were justified in invoking urgency clause under Section 17 of the Act for acquiring the petitioner's land?;