- (1.) This order will also dispose of C.R. Nos. 124 to 147 of 1989 as the question involved is common in these cases.
(2.) The State of Haryana acquired the land in the year 1985 for the purposes of national security as desired by the Union of India. When reference under Section 18 of the Land Acquisition Act was pending before the Additional District Judge, Gurgaon, an application was moved by Deputy Inspector General, National Security Guard of Government of India for being impleaded in the array of the respondents on the ground that the land has been acquired for the purpose of national security guard which is controlled by the Union of India. It was also submitted that he will adversely suffer in case the rate of compensation is enhanced and would be deprived of the opportunity to file appeal in case Union of India is not impleaded as a party. That application has been declined by the Additional District Judge by passing the impugned order.
(3.) As regards this Court the matter stands concluded by the Full Bench judgment in case Kulbhushan Kumar & Co. v. The State of Punjab, 1983 PunLJ 597 . It has been held therein that the Company or firm for whose benefit the land is acquired is not a person interested and, therefore, an application for being impleaded as a party was not maintainable. No judgment of this Court after the said Full Bench or of the Supreme Court was cited taking a different view.;