Punjab-Haryana High Court
Virender Saini And Another vs State Of Haryana And Another on 7 September, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.68 of 2005
Date of Decision: 07.09.2012
Virender Saini and another ..... Petitioners
Versus
State of Haryana and another ..... Respondents
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: None.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
HEMANT GUPTA, J.
No one is present on behalf of the petitioners. The challenge in the present writ petition is to the notification dated 24.12.2002 and 15.12.2003 under Sections 4 and 6 of the Land Acquisition Act, 1894.
The present writ petition came up for hearing on 04.01.2005 and learned counsel for the petitioners had sought some time to produce material on record to show that properties of similarly situated persons have been released. Hearing of the writ petition was adjourned sine die with a direction that it should be listed as and when needful has been done.
Even after more than seven years, the petitioners have not filed any document to comply with the said direction.
Dismissed for non-prosecution.
(HEMANT GUPTA) JUDGE (RAJIV NARAIN RAINA) 07.09.2012 JUDGE manju