MAHESH GROVER,J - (1.) This order will dispose of C.W.P. Nos. 19916, 19965, 19966 of 2004 and 1527, 7051, 8190 and 2005 as they involve common questions of law and facts.
(2.) THE petitioners have laid a challenge to the acquisition proceedings resorted to by the Union Territory, Chandigarh. The land was sought to be acquired for a public purpose, namely, "for the development of complex for important projects and allied purposes i.e. Chandigarh Science Park and Institutional Area and for regulated and planned development under the Capital of Punjab (Development and Regulation) Act, 1952" in village Sarangpur, H.B. No. 347 and in village Lahora H.B. No. 348, Union Territory, Chandigarh. Three separate notifications were issued under Section 4 of the Act seeking to acquire different chunks of land. Two of them were issued on 20.11.2003. The third notification is purported to have been issued on 25.7.2005. However, we are concerned with the notifications which have been issued on 20.11.2003 and which are subject-matter of challenge in the present writ petitions. After calling for the objections under Section 5-A of the Act and hearing them, the respondents issued notification under Section 6 of the Act on 18.11.2004.
(3.) THE principal ground on which the acquisition proceedings are sought to be challenged is that the respondents have not considered their objections separately and that there was discrimination on the part of the respondents when they resorted to release of the land of a select few while seeking to acquire the land of the petitioners. It was also pleaded that the respondents are trying to use the land for some other purpose.;