- (1.) Prayer in the present writ petition is for the issuance of a writ in the nature of certiorari for quashing the notification, dated 1.8.2006 (Annexure P-1), issued under Section 4 of the Land Acquisition Act, 1894 (for short herein after referred to as "the Act"), the order, dated 31.10.2006 (Annexure P-5), dismissing the objections, filed by the petitioners, and the notification, dated 12.1.2007 (Annexure P-6), issued under Section 6 of the Act.
(2.) Counsel for the petitioners contends that the proposed alignment of Ghaggar Baruwali-I Link Channel from RD 36500 Ghaggar River in villages Chak Thiraj, Musahabwala, Panihari, Bharokhan and Baruwali-I, Tehsil and District Sirsa, would cause a great loss to the petitioners. It is contended that the alignment be altered to the green line, appearing in the site plan, Annexure P-4, as the said alignment would be in a straight line and, thus, shorter. The cost of the project would also be proportionately reduced.
(3.) Counsel for the respondents, on the other hand, contends that the alignment, proposed by the petitioners, lies along the Punjab/Haryana border and is even otherwise technically not feasible. It is contended that the petitioners' grievance that the present alignment would lead to the uprooting of a large number of tube-wells, is baseless, as these tube-wells are unauthorised.;