KAMLA JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment disposes of C.W.P. No. 1876, 1901 and 3360 of 1993.

(2.) A challenge has been made in these petitions to the notification No. L.A.C. (G) 90/NTLA/175 dated 15/02/1990 issued under Section 4 of the Land Acquisition Act, 1894 and the declaration under Section 6 of the same Act issued vide notification No LAC (G) NTLA-91/257 dated 14/02/1991.

(3.) A reference to the relevant facts has been made from the pleadings in C.W.P. No. 1876 of 1993 except where otherwise necessary from the pleadings in the other two cases :-