COLUMBIA HOLDINGS PVT LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, we propose to decide three review applications which are for review of the order dated 10.08.2010 passed by the Division Bench of this Court in CWP No. 7090 of 2009 titled as Columbia Holdings Private Limited and others vs. The State of Haryana and others, CWP No. 8114 of 2009 titled as Kishan Chand son of Jal Singh alias Zile Singh vs. The State of Haryana and others and CWP No. 8858 of 2009 titled as Kishan Chand son of Jal Singh alias Zile Singh vs. The State of Haryana and another.

(2.) These review applications have been filed in pursuance to the orders passed by the Hon'ble Supreme Court in the Special Leave Petitions preferred by the review applicants, who were petitioners in the writ petitions where they, having withdrawn the same, were granted liberty to file these review applications. Hon'ble Supreme Court had further, in Columbia Holdings Private Limited's case, observed that if a review application is filed within one month's time from the date of the said order, High Court would consider the case in accordance with law.

(3.) R.A. No. 357 of 2015 in CWP No. 7090 of 2009 i.e. Columbia Holdings Private Limited's case has been preferred by S.R.Builders Limitedpetitioner No. 3 who is the owner of the land measuring 2 acres (16 Kanal) out of the total land measuring 30 Kanal of land falling in Rectangle No. 40 Khasra No. 21(8-0), Rectangle No. 41 Khasra No. 24/2(4-0), 25 (8-0), Rectangle No. 46 Khasra No. 4/1 (4-15), 5/1 (3-7) and Rectangle No. 47 Khasra No. 1/1 (1-18) in Village Sarhaul, District Gurgaon.