S.S. Sandhawalia, J. - (1.) This appeal preferred by the State of Haryana under Clause 10 of the Letters Patent is directed against the judgment of the learned Single Judge dated the 7th of October, 1977.
(2.) Reference to the brief judgment of the learned Single Judge would plainly indicate that a solitary point was raised before him. It was sought to be argued on behalf of the State that since only one of the shareholders had claimed the reference under Sec. 18 of the Land Acquisition Act, the rest of the shareholders could not take benefit of the same. This contention did not find favour with the learned Single Judge.
(3.) On behalf of the Appellant -State, no meaningful argument has been raised to repel the view taken by the learned Single Judge, Mr. Verma had first attempted to argue that in fact Shri O.D. Agnihotri was not a shareholder alongwith Messrs Globe Motors. This is plainly an issue of fact which was neither raised before the learned Single Judge nor was the same taken even in the grounds of appeal. We are unable to permit the raising of any such contention.;