MAHENDER PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order dated 10.05.2007 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No. 7008 of 2007.

(3.) On or about 6.01.2006, a notification under Section 4 read with Section 17(4) of the Land Acquisition Act, 1894 (for short "the Act") was issued for acquisition of the land in question for an alleged public purpose, viz., for the development and utilization of land for residential/ commercial purpose. A declaration under Section 6 of the Act was issued on 9.08.2006.