RAJIVE BHALLA,J - (1.) THIS order shall dispose of CWP Nos. 1793, 1813 and 8015 of 2007, as they impugn the same acquisition proceedings.
(2.) THOUGH the petitioners impugn the proceedings for acquisition, the only plea, urged before us, is a prayer that their houses/constructed area be released from acquisition. The petitioners claim to be owners in possession of land measuring 13 kanals 2 marlas, comprised in Rect. No. 117, Killa No. 1/1(4-0), 10(9-2), situated in village Kasan, Tehsil and District Gurgaon. They claim to be residing in 16 rooms constructed over land, comprised in Rect. No. 117/10(9-2) and 34 rooms over land, bearing Khasra No. 1/1(4-0), apart from a boundary wall, bathrooms, toilets, sheds etc. prior to the issuance of the notification, under Section 4 of the Land Acquisition Act, 1894 (for short herein after referred to as "the Act").
(3.) THE petitioners claim to be the owners in possession of land, measuring 22 kanals 16 marlas, bearing Rect No. 26, Killa No. 21/1(1-8), 22/1(2-0), 21/2(2-2), 22/2(6-0), Rect No. 28, Killa No. 1/1(3-10), 2/2(7-16), situated at village Khoh, Tehsil and District Gurgaon and claim to be residing in 125 rooms, constructed over the land, prior to the issuance of notification, under Section 4 of the Act. Out of these 75 rooms measure 12x15 feet, and 50 rooms measure 12x10 feet.;