SYDANABI Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.Pradeep J.S., learned counsel for Mr.Subba Shastry N., learned counsel for the petitioners.

(2.) The petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In these petitions under Article 226 of the Constitution of India, the petitioners inter alia seek a writ of certiorari for quashment of impugned award dated 30.05.2017 passed by the respondent No.3 by which respondent Nos.4 to 6 have been held entitled to compensation in respect of the land in question. The petitioners also seek quashment of the impugned award notices as well as the writ of mandamus directing the respondent No.3 to deposit the amount of compensation in respect of the land in question in favour of the petitioner No.2.