SIDDANAIKA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Sri Praveen Kumar Raikote, learned Counsel for the petitioners.

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

(3.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners inter alia seek quashing of the order dated 06.07.2002 passed by the Land Acquisition Officer by which the application filed by the petitioners under Section 28A of the Land Acquisition Act, 1894 has been rejected. The petitioners also seek a writ of mandamus directing respondent No.1 to pay a compensation of Rs.1,00,000/- as fixed by this Court in MFA.No.1021/1999 along with all consequential statutory benefits.