UNION OF INDIA Vs. HARI KRISHAN KHOSLA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals which are dealt with under a common judgment raise the only question of law as to whether Section 8(3)(a) of the Requisitioning and Acquisition of Immovable Property Act, 1952 (Act 30 of 1952) (hereinafter referred to as the Act, is violative of Article 14 of the Constitution of India.

(3.) It is enough if the facts in Civil Appeal No. 1129 of 1975 are noted. It is preferred against the judgment of a Full Bench of the Punjab and Haryana High Court in Writ Application No. 608 of 1972 dated 30th of May, 1974 (the judgment has since been reported in AIR 1975 Punj and Har 74).