Jawahar Lal Gupta, J. - (1.) CIVIL Writ Petitions Nos. 7678 of 1989 6895 and 7562 of 1991 have been listed together for hearing. Since these petitions relate to the same acquisition proceedings, these can be disposed of by one order.
(2.) ON March 13, 1981, the State of Haryana issued a Notification Under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act) expressing its intention to acquire land "for the development and utilisation as Industrial and commercial area in Section 3 under the Haryana Urban Development Authority Act, 1977.........." This was followed by a notification dated November 21, 1983 Under Section 6 of the Act. The land Acquisition Collector gave the award on September 26, 1986. The acquisition proceedings have been challenged on a number of grounds. One of the grounds raised by the petitioners is that the compensation awarded by the Collector has not been deposited by the respondents till today. Relying on the decisions of this Court in Moninder Singh Sharma and Ors. v. State of Haryana, 1988 PLJ 525 and Capital Stone Crushers v. State of Haryana , learned counsel for the petitioners contends that the acquisition is vitiated.
(3.) IN the written statement filed on behalf of the respondents, the factual position has not been controverted. Mr. Jaswant Singh has been driven to concede that in view of these two decision, the petitioners' claim has to be allowed. He, however, submits that these decisions do not enunciate the correct position of law.;