Jasbir Singh, J. - (1.) THIS order will dispose of CWP Nos. 4278, 4445, 5627, 6024, 6076 of 1991 involving similar question of law and facts. For facility of reference, facts are being taken from CWP No. 4278 of 1991.
(2.) HEARD counsel for the parties. By filing the above said writ petitions, the Petitioners have laid challenge to the notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (in short, the Act) on 10.6.1988 and 7.6.1989 ordering acquisition of a vast tract of land, including land owned by the Petitioners.
(3.) ADMITTEDLY , in this case award was passed on 20.3.1991. CWP Nos. 4445, 5627, 6024 and 6076 of 1991 were filed after the passing of that award. In view of judgment of the Hon'ble Supreme Court in Swaran Lata etc. v. State of Haryana and Ors. : AIR 2010 SC 1664, these writ petitions cannot be entertained.;