CHARANJIT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This order will dispose of two petitions bearing CWP Nos. 8936 and 8961 of 2015, as the issue involved in both the petitions is identical.

(2.) CWP No. 8936 of 2015 has been filed by Charanjit Singh, who claims to be owner of the land in pursuance to a court decree passed in his favour on 6.8.2011 by Additional Civil Judge (Senior Division), Dabhwali.

(3.) CWP No. 8961 of 2015 has been filed by Sukhbir Kaur, who was the recorded owner of the land at the time of issuance of notification under section 4 of the Land Acquisition Act, 1894 (for short, 'the Act').