SURYA KANT,J. - (1.) The petitioners seek quashing of the notifications dated 08.02.1989 and 07.02.1990 issued under Section 4&6 of the Land Acquisition Act, 1894, the award dated 19.03.2012 as well as memo dated 02.11.2012 to the extent it pertains to acquisition of the land measuring 1 kanal 3 marla i.e. 636 sq.yards comprising Khasra No.8293/2/1/1 situated within the revenue estate of village Kasba Karnal.
(2.) The petitioners chose to purchase the above-described piece of land vide a sale deed dated 10.10.1991, namely, much after the publication of notifications under Sections 4&6 of the Act vide which more than 314 acres land was decided to be acquired for its development as Residential and Commercial Area by Haryana Urban Development Authority, namely, Sector 4&5, Urban Estate, Karnal.
(3.) It appears that soon after the publication of Section 6 notification various writ petitions were filed in this Court challenging the acquisition, out of which some cases including CWP No.7282 of 1990, 1 of 6 where the landowners had raised some constructions, were disposed of on 21.03.2011 enabling them to approach the authorities, who, in turn, were directed to consider their claim and take an appropriate decision which would not interfere with the original Development Scheme.;