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Judgment
M.M. Kumar, ACJ.—This is an application with a prayer for disposing of the writ petition. The basic reason for the aforesaid prayer is that order dated 16.08.2011 (R-4) has been passed denotifying the land belonging to the petitioner from the acquisition.
Notice of the application.
Mr. Suvir Sehgal, learned Addl. A.G., Punjab and Mr. Hemant Sarin, learned counsel for the non-applicant-respondents and petitioners who are present in the Court accept notice. Copy of the applications have already been furnished to them by the learned counsel for the applicant.
After hearing learned counsel for the parties, we are of the view that the application deserves to be accepted especially when Mr. Sehgal, learned Addl. A.G., Punjab has made the statement that order dated 16.08.2011 has been published in Hindi Daily ''Punjab Kesari'' on 30.08.2011 and it has been sent to press for publication in the official gazette. The aforesaid statement has been made on the instructions received from Mr. Lokesh Verma, Senior Assistant, Department of Industries and Commerce and Collector, Land Acquisition Branch, Sector 17, Chandigarh.
As a consequence, the writ petition is disposed of in the above terms leaving it open to the petitioners to move appropriate application, if any such necessity arises.
Accordingly, Civil Misc. Application is allowed.