- (1.) This order shall dispose of Civil Misc. Nos. 3800, 3801, 13290, 17814 of 2010 in CWP No. 20134 of 2004 (Vijay Bansal and others v. State of Haryana and others); as well as CWP Nos. 19590, 19666, 20425 & 20609 of 2009; 663, 3609, 3450, 3454, & 3453 of 2010 as common issues are involved in these matters.
(2.) The applicants in the captioned Civil Misc. applications seek clarification of the main judgement dated 15.05.2009 rendered by a Division Bench of this Court in CWP No. 20134 of 2004 (Vijay Bansal and others v. State of Haryana & Ors. ) purportedly filed in public interest and of the subsequent order dated 04.09.2009 passed in CM No. 12170 of 2009 whereby the main judgement dated 15.05.2009 was modified and some further directions were issued.
(3.) Similarly, the writ-petitioners seek a writ of mandamus to direct the authorities in the Forest Department, Haryana to release their lands said to have been 'reserved' by issuing Notifications under Section 3 read with Sections 4&5 of the Punjab Land (Preservation) Act, 1900 (in short, 'the PLPA'). The writ-petitioners inter alia claim that the Notifications were operative for 20 years from the date of publication in the Official Gazette which period has since expired and their lands can no longer be subjected to prohibitory measures contained in various provisions of the PLPA for the reasons spelt out by them in the writ-petitions.;