GURBINDER KAUR BRAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against order dated 18.3.2011 passed by the Division Bench of the Punjab and Haryana High Court whereby the writ petitions filed by the appellants for quashing the acquisition of their land were dismissed along with a batch of other petitions.

(3.) At the outset, we may mention that the impugned order was set aside by this Court in Surinder Singh Brar and others v. Union of India and others, 2013 1 SCC 403 and Notifications dated 26.6.2006, 2.8.2006 and 28.2.2007 issued by the Chandigarh Administration under Sections 4(1) and 6(1) of the Land Acquisition Act, 1894 (for short, 'the 1894 Act') for the acquisition of land for Phase-III of Chandigarh Technology Park were quashed.