- (1.) Leave granted.
(2.) Whether the State Government is under an obligation to return the acquired land to the owners after the purpose of acquisition is accomplished is the question which arises for consideration in this appeal filed against order dated 21.1.2008 passed by the Division Bench of the Punjab and Haryana High Court in Civil Writ Petition No. 9152 of 2007.
(3.) One Shri Radha Krishan owned several parcels of land in Village-Shodapura. Tehsil-Madlauda, District-Panipat. After the death of Radha Krishan in 1972, land owned by him was inherited by his legal heirs including Appellant No. 4 Satish chander (son), Appellant No. 5 Smt. Seeta Devi (daughter) and Appellant No. 6 Swaran Lata (daughter). Some of the other heirs of Radha Krishan bequeathed their shares to his grandchildren (appellant Nos. 2 and 3) by executing separate Wills. A general power of attorney was also executed in favour of Appellant No. 1 Smt. Leela Wanti @ Savita Rani, wife of Appellant No. 4 Satish Chander;