Jasbir Singh, J. - (1.) C.M. Nos. 3987 -3989 of 2011
(2.) APPLICATIONS allowed, documents are taken on record. CWP No. 3136 of 2011 As per facts given in this writ petition, 15 kanal of land owned by the father of the Petitioner, was acquired way back by issuing the notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (in short, the Act) on 2.2.1977.
(3.) RECORD reveals that vide notifications, mentioned above, land was acquired for a public purpose, namely, 'for allotment of the house -sites to the landless workers in the rural areas'. It is apparent from the record that the Petitioner's father filed CWP No. 4514 of 1978 in the Hon'ble Supreme Court under Article 32 of the Constitution of India, seeking quashment of the above said notifications, however, he failed. It is also on record that other land owners also challenged those notifications in this Court, remained unsuccessful and also failed in the Hon'ble Supreme Court.;