P.SATHASIVAM,J - (1.) THE petitioners challenge the acquisition proceedings in this writ petition. According to them, they are owners of land comprised in Khasra Nos. 120/19-22, 133/2 and 120/12 Min. measuring about 17 kanals 12 marlas.
(2.) MR . R.C. Setia, learned senior counsel appearing for the petitioners relying on the site plan Annexure P/4 submitted that when the respondents either release or not taking steps to acquire the entire land in and around the petitioners' land, they are not justified in proceeding with the acquisition of the petitioners' land. He also contended that in the matter of land acquisition, petitioners cannot be discriminated. On behalf of the respondents, Land Acquisition Collector, Urban Estate Department, Haryana, Hisar has filed written statement highlighting all the details relating to the initiation of acquisition proceedings, namely, details regarding notification under section 4 of the Land Acquisition Act (hereinafter referred to as the "Act"), enquiry under Section 5-A of the Act, declaration under section 6 of the Act and passing of award etc. The Land Acquisition Collector has also specifically denied any favourtism or discrimination as claimed by the petitioners. He reiterated that the Government took a decision to acquire the land in dispute because the same exists within the depth of 150 ft. from the existing road.
(3.) IN the light of the above pleadings, we considered the rival contentions.;