TEJ PAL Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) This order shall dispose of above mentioned three writ petitions as the common questions of law and facts are involved in all these cases. Challenge in the present writ petitions is to the notification dated 20.6.2005 (Annexure P-3) under Section 4 of the Land Acquisition Act, 1894 (for short the 'Act') and notification dated 19.6.2006 (Annexure P-6)under Section 6 of the Act.

(2.) The aforesaid notifications were also the subject matter of challenge in CWP No. 2779 of 2007, Om Parkash Yadav & ors. v. State of Haryana and ors. The said writ petition was dismissed on 10.9.2007 by Division Bench. Aggrieved against the said order, the land owners have filed the Special Leave Petition. The appeal was granted. Appeal (Civil) No. 21757 of 2007, Om Parkash Yadav & ors. v. State of Haryana and ors. has since been dismissed on 1.10.2010. The hearing of the present petition was adjourned to await the decision of the Hon'ble Supreme Court in Om Parkash Yadav case . In view of the order passed in Om Parkash Yadav case , present petition are dismissed for the reasons recorded thereof.