ANITHA KISHORI DSILVA Vs. THE LAND ACQUISITION OFFICER CUM ASSISTANT COMMISSIONER, MANGALORE SUB-DIVISION

JUDGEMENT

(1.) THE land owners are successfully preventing the acquisition of the property in dispute for the last few years.

(2.) A notification under sub -section (1) of Section 4 of the Land Acquisition Act, 1894 ("the Act" for short), was issued on January 07, 2006 proposing to acquire the land.

(3.) THE notification, denotifying the property under sub -section (1) of Section 48 of the said Act, was under challenge before this Court in Writ Petition No. 3962 of 2007. This Court, by judgment and order dated November 23, 2007, allowed the writ petition.