- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 08.07.2008 passed by the High Court of Punjab & Haryana at Chandigarh in CWP No. 13208 of 2007 whereby the High Court dismissed the petition filed by M/s V.K.M. Kattha Industries Pvt. Ltd.-the appellant-Company.
(3.) Brief Facts: (a) The appellant-Company is an industrial unit engaged in manufacturing of kattha for various tobacco and non-tobacco products, having its office at Janti Kalan Road, Post Office Kundli, District Sonipat. Vide sale deed dated 10.05.1994, the appellant-Company purchased a running industrial unit comprised in Rect. No. 75, Khasra No. 25, Rect. No. 80, Khasra Nos. 5/1 and 6/2 total measuring 23 kanals 14 marlas and got it registered as a Small Scale Industrial Unit with the Director, Industries Department, Haryana. On 05.05.2003, the appellant-Company leased out the running industrial unit to one M/s Anand Agro Products. (b) On 21.12.2005, Haryana Government Industries Department issued a notification under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') for acquisition of certain lands situated in Village Kundli and Village Sirsa for a public purpose, namely, for the development of a Industrial Estate and the lands belonging to the appellant Company were covered in the said notification. The declaration under Section 6 of the Act was subsequently made on 29.12.2006 and the award was announced on 15.07.2007. (c) Being aggrieved by the notifications dated 21.12.2005 and 29.12.2006, the appellant-Company preferred CWP No. 13208 of 2007 before the High Court. By order dated 08.07.2008, the High Court dismissed the writ petition. (d) Being aggrieved of the same, the appellant-Company has preferred this appeal by way of special leave before this Court. ;