BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS order will dispose of C.Ws. 1373-75/89, 1376/89. 1378-79/89, 1377/89, 1112-13/89. 1126/89, 1281/89, 1065-71/89.2823/88,51/89, 388/89.907/89,903/89,945/89,965/89, 1008-9/89, 1598/88, 1252-58'89,1250/89. 894/89, 517/89, 518/89. 495/89. 545/89, 569/89, 578/89, 980-88/89,989-992/89. 2602/88, 2601/88, 2842/88, 2841/88. 2840/8U, 2813/88, 2814./88.2815/88.2816/88,2817/88, 1114-1121/89, 1082-83/89, 1081/89, 1072-79/89,1386/89, 1362/89, 1380/89. Proceedings u/s 5A of the Land Acquisition Actright upto the stage of Award relating to villages, namely. Khan Pur, Deoli@ Devii. Tugbiakabad, Khirkee, Neb Sarai, Said-ula Ajaib, Tigri, ShayoorPur, Satbari, Chattar Pur, Raj Pur Khurd, Maidan Ghari, have been quashed by a Division Bench of this Court in Balak Ram Gupta v. U.O.I. C.W.P.1639/1985 decided on 14/10/1988/l 8/11/1988. Prayer ofthe petitioners is that in spite of that Judgment, the respondents are trying totake possession of the land.