STATE OF HARYANA Vs. GURCHARAN SINGH

JUDGEMENT

(1.) This appeal is against the Judgement of the High Court dated 17-9-1996.

(2.) Briefly stated, the facts are as follows:

(3.) The respondents filed a suit claiming that the land should be restored to them under the Standing Order because the purposes for which the land was acquired was fulfilled and the land was now not required by the Government and was being leased out by the Government. It was also pointed out that the Government had released lands of other similarly situated persons.