KARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for quashing of notifications, dated 10th June, 2009 (P.3 and P.4). It is pertinent to mention that notification under Section 4 read with Section 17 of the Land Acquisition Act, 1894 (for brevity 'the Act') was issued on 10th June, 2009 (P.3) and on the same day notification under Section 6 read with Section of the Act has also been issued (P.4).

(2.) When the matter came up for motion hearing on 21st December, 2009, the parties were directed to maintain status quo.

(3.) Mr. Arvind Thakur, learned counsel for the petitioner has raised only one substantive question of law, namely :