KAILASH CHANDER,J. - (1.) Special Leave to Appeal (C)...CC 8453/2017 has been filed by the State of Haryana challenging the judgment and order dated 29th June, 2016 passed by the High Court of Punjab and Haryana in M/s. G.D. Goenka Tourism Corporation Limited and Anr. V. State of Haryana and Others.
(2.) There are some other similar matters that are listed today on the same subject, that is, with regard to acquisition of the land of the respondents.
(3.) It is submitted by learned counsel for the State of Haryana that the matter is covered by the recent decision of a Bench of 3 learned Judges of this Court in the case of Indore Development Authority Vs. Shailendra (Dead) Through Lrs. And Ors. [(2018) 2 SCALE 1].;