DAULAT SINGH SURANA Vs. FIRST LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Leave granted.

(2.) In a proceeding initiated by the state government under the Land Acquisition Act, the High Court quashed the notification under section 4 (1) as well as the declaration made under section 6 of the Act. The said order was challenged by the state before a division bench of the High Court in a writ appeal. That writ appeal is still pending. During the pendency of the said writ appeal, a motion was made regarding the condition to be made pendente lite. That motion was disposed of by this Court in a decision which is reported in First Land acquisition Collector, Calcutta and Ors. v. Daulat Singh Surana and Others [jt 2001 (4) SC 198]. The operative portion of this Court's order is extracted below: