STATE OF HARYANA Vs. SHANTI PARSHAD JAIN

JUDGEMENT

(1.) Delay condoned

(2.) Special leave granted

(3.) These appeals pertain to the land pertaining to the respondents which has been acquired pursuant to notification dated 30/1/1973 under Section 4 of the Land Acquisition Act, 1894 and notification dated 24/7/1973 under Section 6 of the Land Acquisition Act, 1894. The land has been acquired by the appellant for the public purpose of development and utilisation of land in the urban estate to be set up in the area of Village Hissar