- (1.) The petitioner has prayed for issuance of direction to the respondents to release their land comprised in Killa No. total land measuring 7 kanal 12 marlas Chahi vide jamabandi for the year 2001-2002 situated in the revenue Estate of village Jatheri, Tehsil and District Sonepat. The land has been acquired by issuance of notification under Section 4 of the Land Acquisition Act, 1894 on 22.6.2006 (Annexure P.2) and under Section 6 on 20.6.2007 (Annexure P.4). The only ground seeking release of the land urged is that the adjoining land belonging to some other persons have been released and on that basis the claim of the petitioners is that their land should have been released.
(2.) After hearing learned counsel, we do not find any substance in the instant petition because the mere fact that land belonging to some other persons has been released would not constitute basis for release of the land belonging to the petitioners. There are variety of considerations which go into the release or acquisition of the land. It is for the authorities to determine whether the land was acquired in accordance with the planning of the project or the land could be adjusted. There is no discrimination nor there is any allegation of malafide. The writ petition is wholly without merit and the same is dismissed.;