GURDEV SINGH & ORS. Vs. STATE OF PUNJAB & ORS.
LAWS(P&H)-2016-1-434
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 18,2016

Gurdev Singh and Ors. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

SURYA KANT,J. - (1.) This order shall dispose of CWP Nos.21100, 21225, 25153 and 25175 of 2013 as the point in issue involved in all the cases is similar. The facts are being extracted from CWP No.21100 of 2013.
(2.) The petitioners claim themselves to be the residents of village Lambian, Tehsil and District Mohali.
(3.) Vide notification dated 15.12.1992 issued under Section 4 of the Land Acquisition Act, 1984, land and existing structures within the revenue estate of village Lambian were notified for acquisition and those properties were finally acquired vide award dated 22.2.1995.;


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