Jasbir Singh, J. - (1.) CM No. 146 of 2011:
(2.) APPLICATION is allowed and the applicants are ordered to be impleaded as Respondents No. 3 to 6. CWP No. 8129 of 2010 This order will dispose of two writ petitions, i.e., C.W.Ps. No. 8129 and 10789, both of the year 2010 as common question of law and facts are involved in these cases. For facility of dictating order, facts are being mentioned from CWP No. 8129 of 2010.
(3.) PETITIONERS have filed this writ petition with a prayer to quash a notification issued under Section 4 read with Section 17 of the Land Acquisition Act, 1894 (in short the Act) on February 18, 2010 (P -2) and also to quash declaration issued under Section 6 read with Section 17 of the Act on April 15/16, 2010 (P -4). It is necessary to mention here that vide the notifications, mentioned above, land is going to be acquired for a public purpose, i.e., construction of drain RD 6700/R to connect it with RD 0 -8500 outfalling to Bhullar field Drain.;