STATE OF HARYANA Vs. RANBIR KUMAR ARORA

JUDGEMENT

(1.) Heard counsel on both sides. Special leave granted.

(2.) The notification for acquisition of land under Section 36 of the punjab Improvement Trust Act, 1922 was struck down by the High court on the petitions of the respondent and other land owners whose lands were notified for acquisition thereunder on the ground that the acquisition attracted the principle of Radhey Sham Gupta v. State of Haryana

(3.) The Improvement Trust of Karnal came up to this court against that pronouncement in Civil Appeal No. 888 of 1986 and connected cases. By the order dated 5/03/1987 made by a division bench of this court in these appeals it was held that the High court was in error in applying the principle of Radhey Sham Gupta case to the present acquisition. The judgment of the High court was accordingly set aside and the matter was remitted to the High court for consideration of another contention namely, the validity of Section 44-A of the Punjab town Improvement Trust Act as enforced in the State of Haryana. It would appear that the High Court has since decided that question upholding the validity of the said Section 44-A. But that is a different matter. For the purposes of this case that aspect has no particular , relevance.