I.S. Tiwana, J.@mdashThe petitioner impugns notification dated March 24, 1971 (Annexure ''C''), issued by the State Government u/s 4 of the
Land Acquisition Act (hereinafter called the Act) on the ground that it does not specifically disclose the public purpose for which the land was
sought to be acquired and this ambiguity has resulted in depriving him of the opportunity to file any effective objections u/s 5-A of the Act.
Essentially he also impugns the proceedings that followed the issuance of this notification.
2. In view of an earlier judgment of this Court in M/s. Auto Pins (India) Regd. v. The State of Haryana 1974 R.L.R. 66, dealing with a similar
notification, I need not go into the detailed merits of this petition. In that case too the notification had been issued for the acquisition of certain land
and the public purpose stated therein was ""for a public purpose, namely, for the planned development for the area of Sector No. 19 (Nineteen) in
village Faridabad, Tehsil Ballabgarh, District Gurgaon"" This is the exact pharaseology used for specifying the public purpose in the present
impugned notification. It was held by the learned Judge after referring to a number of judgments of the Supreme Court and the High Courts that
there being no specific mention of the purpose for which the land was sought to be acquired, the notification had to be quashed and it was so
quashed. Following this judgment of this Court 1 allow this petition and quash the impugned notification, Annexure ''C''. As a necessary
consequence of this the proceedings following this notification too are set aside. I, however, pass no order as to costs.
