PUMA REALTORS PRIVATE LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Articles 226/227 of the Constitution of India is, inter-alia, for quashing of notifications dated May 09, 2013 (Annexure P-10) issued under Sec. 4 of the Land Acquisition Act, 1894 (for short '1894 Act') along with quashing of declaration dated September 09, 2013 (Annexure P-11) issued under Sec. 6 of the 1894 Act and subsequent proceedings taken thereunder for acquisition of the petitioner's land.

(2.) The brief facts which led to the present dispute are as follows:

(3.) Mr. Patwalia, learned counsel appearing on behalf of the petitioner submits that the petitioner company went into resolution process in 2018. The resolution plan was accepted by the Learned National Company Law Tribunal (NCLT) on June 01, 2021 and on June 02, 2021, the new management stepped into the shoes of the previous management being the Successful Resolution Applicant. He further submits that, when the notice dated July 15, 2024 under Sec. 9 of the 1894 Act was issued by the Land Acquisition Collector, the petitioner company learnt about the land acquisition proceedings for the first time.