SARASWATI INDUSTRIAL SYNDICATE LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) I. A. Nos. 1 to 7 of 2000 are allowed.

(2.) Leave is granted.

(3.) This appeal is directed against the order of the High Court of Punjab and Haryana at Chandigarh in Writ Petition No. 18454/96 passed on November 16, 1999. The appeal arises out of the proceedings under the Punjab Security of Land Tenures Act, 1953 (in short the 'punjab Act') and Haryana Ceiling on Land Holdings Act, 1972 (in short the 'haryana Act').