MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) These special leave petitions filed by various land holders seek to challenge the decision dated 09.03.2018 passed by the High Court of Punjab and Haryana at Chandigarh in RFA No.2373 of 2010 (O&M) and other connected matters) i.e. in Madan Pal-III v. State of Haryana and another 2018 SCC OnLine P&H 2871. This decision of the High Court was subject matter of challenge in this Court which was dealt with by the Judgment in Wazir v. State of Haryana (2019) 13 SCC 101.

(2.) In all these cases there has been delay in preferring special leave petitions. However, considering the facts on record, we condone the delay.

(3.) The Judgment passed by this Court in Wazir v. State of Haryana (2019) 13 SCC 101 as explained by the instant Order in M.A. Nos.926-930 of 2019 and IA No.118262 of 2019 herein above is to apply to all cases of land holders from the concerned villages under the present acquisition.