MURARI LAL BHARGAVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Six days' delay in the publication of the substance of the notification in the locality under Section 4 of the Land Acquisition Act between July 1 and July 7, has not been explained in the written statement at all. Following the Full Bench judgment of this Court in Rattan Singh v. The State of Punjab, 1976 78 PunLR 545 we allow this petition on account of the non-compliance with the mandatory requirement of Section 4 of the Act and quash the notifications under Sections 4 and 6 of the Act.