RAJIVE BHALLA,J - (1.) THIS order shall dispose of CWP Nos. 7010 of 2006 and 10705 of 2007, as they impugn the same acquisition proceedings on similar grounds.
(2.) THE petitioners are owners of different parcels of land, measuring 482 Kanals 4 Marlas, situated in the revenue estate of Village Babra Bakipur, Tehsil and Distt.Gurgaon. The petitioners, assert that they are real Estate developers and purchased the aforementioned property for developing integrated townships etc. The State of Haryana, issued a notification under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') read alongwith the provisions of Sections 17(2)(c) and 17(4) of the Act, dated 11.1.2005, proposing to acquire land for a public purpose, namely; the construction and development of an Express Highway,Phase VII connecting National Highway Nos. 1, 10, 8 and 2.74 Kanals 8 Marlas of land belonging to petitioner No. 1 was proposed to be acquired. The aforementioned notification was followed by a declaration, issued under Section 6 of the Act, dated 31.5.2005. Thereafter, notices under Section 9 of the Act dated 21.4.2006 were issued and served, directing persons interested to appear before the Land Acquisition Collector, Gurgaon on 10.5.2006 and submit their claims.
(3.) COUNSEL for the petitioners contends that acquisition proceedings are liable to be quashed, as the notifications issued under Sections 4 and 6 of the Act, were not published in two daily newspapers,having circulation in the locality.;