SECRETARY, GOVERNMENT OF INDIA & ORS Vs. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER & ORS

JUDGEMENT

(1.) The Secretary to Government of India, Ministry of Defence, has filed these writ petitions challenging the order dated 30.07.2010 passed by the Executing Court in E.P.No.41/2003 & E.P.No.13/2004.

(2.) Since common questions of law and facts arise for consideration in these two petitions, they are clubbed, heard together and are disposed of by this common order.

(3.) The question that falls for consideration in these writ petitions is,