Punjab-Haryana High Court
State Of Haryana And Others vs Atex Exports (P) Ltd on 19 February, 2010
Author: Alok Singh
Bench: Adarsh Kumar Goel, Alok Singh
LPA No.1172 of 1994 1
In the High Court of Punjab and Haryana, Chandigarh.
LPA No.1172 of 1994 (O&M)
Date of Decision: 19.02.2010
State of Haryana and others
....Appellants.
Versus
Atex Exports (P) Ltd.
....Respondent.
Coram:- Hon'ble Mr. Justice Adarsh Kumar Goel
Hon'ble Mr. Justice Alok Singh
1.Whether reporters of local news papers may be allowed to see
judgement ?
2. To be referred to reporters or not ?
3. Whether the judgement should be reported in the Digest ?
Present: Mr. M.S. Sindhu, Addl. A.G., Haryana
for the appellants.
...
Alok Singh, J.
1. By way of present appeal, the appellants - State has challenged the order dated 9.11.1993 passed by learned Single Judge thereby quashing notification issued under Section 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).
2. In view of the fact that the notification under Section 6 of the Act was quashed on 9.11.1993, now after more than 16 years, we are not inclined to entertain this appeal to find out the illegality/mistake committed by learned Single Judge. Neither learned Single Judge nor any law prohibited the appellants - State to issue fresh notification under Section 4 LPA No.1172 of 1994 2 of the Act, in accordance with law, if the State was in need of the property for the public purpose.
3. In view of above peculiar facts and circumstances of the case, we are not inclined to interfere with the view taken by learned Single Judge.
4. Appeal is dismissed.
( Alok Singh ) Judge ( Adarsh Kumar Goel ) Judge 19.02.2010 sk.