Jasbir Singh, J. - (1.) THIS judgment will dispose of two writ petitions, i.e., Civil Writ Petitions No. 3259 and 3670, both of the year 2011, as common question of law and facts is involved in both these cases. For facility of dictating judgment, facts are being taken from CWP No. 3259 of 2011.
(2.) BY filing this writ petition, Petitioners have impugned the notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894, (in short the Act) on July 29, 2010 and January 10, 2011, respectively. It was primary contention of counsel for the Petitioners that before issuing notification under Section 6 of the Act, no decision was taken by the Land Acquisition Collector on the objections filed by the Petitioners under Section 5 -A of the Act.
(3.) ON February 25, 2011, following order was passed by this Court: On 23.2.2011, by taking note of contention raised by the Petitioner that before issuance of notification under Section 6 of the Land Acquisition Act, 1894 (in short, the Act), their objections were not decided, we orally asked the State counsel to produce the record. Record has been produced in Court. On perusing the same, tentatively, we are satisfied that the contention raised appears to be correct. Notice of motion. Notice regarding stay as well. On our asking Mr. Manohar Lall, Addl.A.G. Punjab accepts notice on behalf of the Respondents. Counsel for the Petitioners is directed to supply three copies of the writ petition to him during course of the day. The State counsel seeks time to get instructions. On request, adjourned to 11.3.2011.;