Punjab-Haryana High Court
Rohtas And Another vs State Of Haryana And Others on 17 December, 2013
Bench: Jasbir Singh, G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 4314 of 2005
Date of decision : 17.12.2013
Rohtas and another ........Petitioners
Vs.
State of Haryana and others ....Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh
Hon'ble Mr. Justice G.S. Sandhawalia
Present:- Mr. Tapan Kumar Yadav, Advocate, for the petitioners
Mr. D. Khanna, Addl. AG, Haryana
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Jasbir Singh, J. (Oral)
By filing this writ petition, the petitioners have laid challenge to a Notification dated 17.4.2002, issued under Section 4 of the Land Acquisition Act, 1894 (in short 'Act of 1894') and further challenge has been laid to another Notification dated 10.4.2003, issued under Section 6 of the Act of 1894.
Above said Notifications came up for consideration in CWP No. 2308 of 2004, filed by similarly situated land owners. That writ petition was allowed and the above Notifications were quashed.
In view of above, this writ petition is also disposed of in terms of above said writ petition titled as 'Reshma Footwears (P) Ltd. v. State of Haryana and others' decided on 21.6.2010.
(Jasbir Singh) Judge (G.S. Sandhawalia) Judge 17.12.2013 Ashwani Kumar Ashwani 2013.12.20 12:29 I attest to the accuracy and integrity of this document