JATINDER PAL SINGH AND ANR. Vs. STATE OF HARYANA AND ORS.
LAWS(SC)-2017-8-194
SUPREME COURT OF INDIA
Decided on August 24,2017

Jatinder Pal Singh And Anr. Appellant
VERSUS
State Of Haryana And Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The acquisition which had been made in the year 1980 is subject matter of challenge in the appeal. The Notification under section 4 of the Land Acquisition Act had been issued on 24.06.1980 for acquisition of appellant(s) property and declaration under Section 6 was issued on 17.10.1980.;


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