AIR 2007 SUPREME COURT 1411 ::2007 AIR SCW 1779 ::2007 (3) AIR Kar R 135 ::(2007) 3 CivLJ 828 ::(2007) 2 CivilCourtC 464 ::2007 (3) SCC 470 ::(2007) 2 Scale 258 ::(2007) 2 All WC 1971 ::2007 (5) MadLJ606 ::2007 (4) MadLW 120 ::(2007) 2 JCR 32 (SC) ::2007 (1) LandLR 590 ::2007 (1) Supreme 745 ::(2007) 4 Andh LT 52 ::(2007) 51 AllIndCas 118 (SC) ::2007 (3) ICC 13

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): Satya Brata Sinha, Markandeya Katju , JJ

Land Acquisition Act (1 of 1894) , S.6(1), S.6 Proviso 2— Declaration under - Limitation - Bona fide belief that injunction period would continue till final disposal of suit unless expressly vacated - Not tenable when order clearly and explicitly mentioned time up to which injunction would operate - Declaration made beyond one year of expiry of stay - Illegal - Limitation placed by Section 6 - Meant to benefit owners of land and same is not allowed to be taken away by way of proceedings in a Court. (Para 12 17 18)