(1.) This judgment and order will dispose of the reference made to the Full Bench by a Division Bench of this Court on 18.08.2015 in the case of 'Deepak Aggarwal and another v. State of Punjab and others', CWP No. 4371 of 2015. The facts are taken from the said writ petition although counsel appearing in the connected petitions, have also made submissions which are being considered and adjudicated upon.
(2.) The petitioners-Deepak Aggarwal and another by way of the petition under Articles 226/227 of the Constitution of India seek quashing of the notification dated 28.10.2013 issued by the Government of Haryana (Industries and Commerce Department) under section 4 of the Land Acquisition Act, 1894 ('Old 1894 Act'-for short) and also the notification/declaration dated 27.10.2014 issued by the Haryana Government under Section 6 of said the Old 1894 Act.
(3.) The petitioners owned and possessed land measuring 5.03 acres in village Tepla, Tehsil Saha, District Ambala. Both the petitioners are 50% co-sharers of the acquired land along with their wives Mrs. Madhu Aggarwal and Mrs. Sunita Aggarwal who also are joint owners of land measuring 19 kanal 12 marlas. The respective holdings of the petitioners have been described in the petition along with a supporting map of the site.
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