Punjab-Haryana High Court
Gagandeep Kang And Anr vs Ut Of Chandigarh on 2 September, 2014
Bench: Ashutosh Mohunta, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.17935 of 2014 (O&M)
DATE OF DECISION: 02.09.2014
Gagandeep Kang and others .....Petitioners
versus
Union Territory of Chandigarh .....Respondent
CORAM:- HON'BLE MR.JUSTICE ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. N.S. Boparai, Advocate for the petitioners
..
ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE (Oral):
The petitioners pray for quashing of the notifications dated 25.5.1989 and 11.9.1989 issued under Sections 4 and 6 of the Land Acquisition Act, 1894, Annexures P/1 and P/3, respectively, as well as the Award dated 5.1.1990 (Annexure P-4).
Learned counsel submits that the issuance of notifications in this case is wholly illegal because the Adviser was not competent to approve and sanction the notifications.
The notifications in this case were issued as far back as in 1989. The petitioners have approach the Court highly belatedly, i.e., after more than 25 years. The acquisition proceedings are already over. There is no ground to interfere in the present matter.
Dismissed.
( ASHUTOSH MOHUNTA ) ACTING CHIEF JUSTICE
02.09.2014 ( HARINDER SINGH SIDHU ) parkash* JUDGE PARKASH CHAND 2014.09.02 17:11 I attest to the accuracy and integrity of this document