RAJIVE BHALLA,J - (1.) THIS order shall dispose of CWP Nos. 15176, 15776, 16427 and 16441 of 2007, as common questions of law and fact are involved therein.
(2.) THE petitioners pray for the issuance of a writ in the nature of certiorari/mandamus directing the respondents to excavate the Dadupur Nalvi distributory, as per notification No. 5766/11L, dated 25.5.2007, issued under Section 4 of the Land Acquisition Act, and not to alter the alignment of the canal in such a manner as to render necessary acquisition of their land. These writ petitions have been filed by landowners of villages Sambhalkhi, Nangla, Channi and Haldari, asserting that the alignment of the distributory is being changed so as to save the private respondents' land from acquisition. Resultantly, the petitioners' lands are being acquired.
(3.) THE State of Haryana framed an irrigation scheme known as 'Dadupur Nalvi Irrigation Scheme', and vide notification, dated 25.5.2007, proposed to acquire land in various villages, including lands belonging to the private respondents.;