ROSHAN LAL Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) The appellant has approached this Court challenging the order passed by the High Court of Punjab and Haryana at Chandigarh in Review Application No. 136 of 2010 in CWP No. 10748 of 2008. The order dated 09.07.2010 is reproduced as follows :-

(2.) There is a background for the review application. The appellant had been before this Court challenging the impugned Judgment dated 27.01.2010 of the High Court and this Court in SLP (C) No. 5654 of 2010 by order dated 08.03.2010, passed the following order :-

(3.) After noticing that despite the said background, the High Court has not gone into the question of availability of other lands, this Court while issuing notice on 06.05.2011, passed the following order :-