K.S.GAREWAL, J. - (1.) THE petitioners are Sarbhanand Chela Swami Nitya Nand and 5 others. The petitioner's case is that Sarbhanand is the Mahant of Gadi Katas Raj Dham and owner of 28 bighas 18 biswas in Gobindpura. Petitioners 2 and 3 own 16 biswas in the said village, while petitioner 4 owns 3 bighas 1-2/3 biswas. Petitioners 5 and 6 are also owners of land failing in Gobindpura. The land came within the municipal area of Yamuna Nagar and is connected with electricity, water, road etc.
(2.) PETITIONER 's land adjoins temples of Vishnu Bhagwan, Shankar Ji. Santoshi Mata, Hanuman Jai and is being used for religious festivals for the past 20 years, langar is also a regular feature. People have great faith in the gaddi of Katas Raj Dham and visit the temple to make offerings. The State of Haryana issued notification under Section 4 of the Land Acquisition Act 1894 (hereinafter referred to as the Act) in 1969 intending to acquire land in Gobindpura. The acquisition was for the development of the area but no action was taken and the notification was allowed to lapse.
(3.) A second notification was issued under Section 4 on June 1, 1974 again for acquisition for development and utilization as residential/commercial area yet again no action was taken and the notification was allowed to lapse.;