- (1.) In this petition, the petitioners, of whom petitioner No.2 is an Educational Society registered under the Societies Registration Act, 1860, seek quashing of the acquisition of the land owned by petitioner No.1 and leased out to petitioner No.2, upon which they are stated to be running a school now up to the 10th Class, in Village Gharauli Khurd, Tehsil and District Gurgaon. The facts as taken from the petition, are detailed herein after.
(2.) The first petitioner, Ram Kanwar, and his brother, Raj Singh, are stated to be owners of land measuring about 21 kanals in the aforesaid village, on which they initially set up a school by the name of K.S. Modern School, for primary classes, which was given recognition by the District Primary Education Officer, Gurgaon on 21.12.2001.
(3.) Thereafter, the first petitioner and his brother got registered the educational society which is petitioner No.2, on 13.05.2005. Upon such registration, the land was leased out by the first petitioner and his brother to the society and thereafter, as per the petition, upon obtaining permission from the competent authority, i.e. the Commissioner-cum-Director General Education (Schools), Haryana on 27.09.2005, established a high school by the name of M.D.S. Public High School which is also stated to have been granted provisional affiliation by the Haryana School Education Board, from session to session, from 2007 till the academic year ending in 2013.;