JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Leave granted in SLP (Civil) No. 6229 of 2011.

(3.) Upon hearing the learned Counsel for the parties and looking at the sketch, which has been placed on record by the learned Counsel for the Appellants, we find that there is some substance in the submission made by the learned Counsel for the Appellants that lands belonging to other persons have been released, whereas lands of the Appellants have not been released. It also appears that the land which is sought to be acquired may not be sufficient for using it for any institution as the plot of land appears to be very small. In our opinion, all these facts have not been considered by the High Court.