A.L.BAHRI, J. - (1.) VIDE this order to Civil Writ Petition Nos. 2228 of 1988 and 9406 of 1987 are being disposed of as the facts are similar.
(2.) DETAILED facts are not required to be noticed as the present cases are fully covered under orders of the Supreme Court in Civil Appeal No. 258 of 1983 (Sita Wanti v. State of Haryana and another) decided on August 23, 1996. In that case also challenge was to the acquisition proceedings initiated under the same notifications which are impugned in these writ petitions. The Supreme Court after holding that on the date of issuing notification under Section 4 of the Land Acquisition Act, 1894 (for short, the Act) there existed a running factory allowed the writ petition, quashing the acquisition of land of the factory. In CWP No. 2228 of 1988 the petitioners are Spick India Private Limited through Satish Sareen, Managing Director, and Mrs. Seema Sareen, wife of Mr. Satish Sareen. In para 2 of the writ petition, it was stated that earlier factory on the disputed land was being run in the name and style of Messrs India Rubber and Chemical Company, which was started by Kamta Parshad Jain, over land measuring 13-1/3 biswas equivalent to about 2016 square yards comprising Khasra No. 107 situated within the revenue estate of Faridabad. They had purchased the land from Puran Lal vide sale deed dated August 13, 1962. The aforesaid company i.e. Messrs India Rubber and Chemical Company was registered as small scale unit vide certificate dated April 2, 1964.
(3.) IN the written statement filed, it was not disputed that the disputed land was comprising Khasra No. 107, referred to above and remaining assertions were not specifically denied but simply denied for want of knowledge.;