ZOOLOGICAL SURVEY OF INDIA Vs. KULDEEP CHAND SOOD

JUDGEMENT

(1.) Both the appeal and cross-objections are being disposed of vide common judgment.

(2.) Brief facts necessary for the adjudication of the present appeal as well as cross-objections are as under:-

(3.) Feeling dissatisfied, land owners preferred Reference under Section 18 of the Land Acquisition Act.