MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners in this case pray that notifications dated November 13, 1998 and November 27, 1998, issued under Sections 4 and 6 read with Section 17 of the Land Acquisition Act, be quashed.

(2.) Even though the paper-book of the case is voluminous, the solitary contention raised on behalf of the petitioners by Mr. M.L. Sharma is that these two notifications are vitiated as these were published in the newspaper on the same day, viz. December 25, 1998. It is contended that the publication of the notifications under Sections 4 and 6 read with Section 17 of the Act on the same day in a newspaper would vitiate the proceedings for acquisition of the land.

(3.) The claim made on behalf of the petitioners has been controverted by the learned counsel for the respondents. Mr. M.C. Berry has squarely relied upon the decision of their Lordships of the Supreme Court in Mohan Singh and Ors. v. International Airport Authority of India and Ors., 1997(2) L.A.C.C. 568.