- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals by special leave have arisen from a judgment dated 14th of December, 2006 of a Division Bench of the High Court of Punjab and Haryana at Chandigarh passed in CWP No. 2479/2006 whereby the High Court had set aside the Notifications dated I lth of November, 2002 and 12th of November, 2003 issued under Sections 4 and 6 of the Land Acquisition Act, 1894, (in short 'the Act') respectively so far as the acquired lands of the claimant-respondents are concerned, subject to certain conditions to be fulfilled by them.;