MANMOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, we propose to dispose of two writ petitions bearing No. 11544 and 15860 of 1997, as common questions of law and fact are involved in both these petitions.

(2.) Facts have however, been extracted from CWP No. 11544 of 1997.

(3.) Challenge herein is to notification under Section 4 read with Section 17 of the Land Acquisition Act (hereinafter referred to as the Act) published in the official gazette on 23.4.1997 as also the declaration under Section 6 once again read with Section 17 of the Act published in the official gazette on 11.6.1997.