VIJENDER JAIN,J - (1.) VIDE order dated 25.4.2008, the aforementioned two writ petitions were ordered to be detached from the bunch of cases as it was agreed by the learned Advocate General, Haryana that the facts of these cases were different from those of other cases of the bunch and were directed to be listed separately for disposal. Accordingly, arguments have been heard therein.
(2.) THIS judgment will dispose of these petitions as common questions of facts and law are involved therein. The Government of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') on 16.3.1999 expressing its intention to acquire 748.56 acres of land in village Saketri and 203.62 acres of land in Village Bhainsa Tiba, Tehsil and District Panchkula, for the development and utilization of residential, commercial, institutional, recreational purposes.
(3.) THE objections were invited from the land-owners under Section 5-A of the Act as is mandatory. The petitioners, whose lands were also sought to be acquired, filed their objections dated 16.4.1999 (marked as Annexure P7 separately in each of the petitions).;