SHRI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the writ petition(s) arise from common theretos notification(s) issued under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter for short called as the 'Act of 1894'), besides also arise from common theretos declaration(s) issued under Sec. 6 of the 'Act of 1894'. Therefore, both the writ petition(s) are amenable for becoming decided through a common verdict.

(2.) The said notification(s) became respectively issued on 11/4/2002 and on 8/4/2003.

(3.) Through the instant writ petition(s), the petitioner(s) herein ask for a mandamus being made upon the respondents concerned to make a notification for thereby de-notifying the petition lands from acquisition.