GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioners pray for quashing of notification (Annexure P-3) issued on 10/9/2010, under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act of 1894'); besides pray for the quashing of notification (Annexure P-5) issued on 17/3/2011, under Sec. 6 of the Act of 1894.

(2.) The brief facts of the case are that the Government of Punjab issued a notification dtd. 10/9/2010, to acquire land measuring 22.96 acres, situated at villages Bhagomajra, Raipur Kalan, Sambhalki and Manak Majra, falling in Sectors 97, 106, and 107 of SAS Nagar (Mohali) for setting up mega project approved by the authorities in favour of respondent No.4. The purpose was mentioned as 'at the expense of the company for public purpose, the planned harmonious and compact urban development of the area".

(3.) The petitioners filed their objections, on dtd. 7/10/2010, under Sec. 5-A before the Land Acquisition Collector, regarding the acquisition of their estates, thus well within one month from the date of issuance of notification (supra). The said objections are carried in Annexure P-4.