- (1.) The instant writ petition assails the notifications dated 29.11.2006 and 28.11.2007 issued under Sections 4 and 6 of the Land Acquisition Act, 1894 whereby land of the petitioners, as mentioned in para No.3 of the writ petition, has been acquired.
(2.) The Land Acquisition Collector, Urban Estate, Rohtak in his additional affidavit dated 11.3.2016 has categorically averred as follows: "It is further submitted that the payment regarding the claimed/acquired khasra nos.14//13/2, 14//13/3 has already been taken by the petitioners vide cheque no.460040-460041-460042 dt. 30.12.2009 and no.460036 dt. 29.12.2009. After that this compensation has been enhanced by the Hon'ble ADJ Court @ 1 Crore per acre and the enhanced amount has also taken by the petitioners."
(3.) These averments have again been reiterated in para No.8 of the affidavit.;