UDAY KAUSHISH Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This writ petition undirected against the two Notifications dated 12/2/1986. The first Notification is under Section 4 of the Land Acquisition Act, 1894 whereas the second Notification is under Section 6 read with Section 17 of the Land Acquisition Act, 1894 acquiring the land in dispute.

(2.) Today the matter was at the show cause stags. However with the consent of learned counsel for the parties the same is being deposed of.

(3.) The pertinent fact of the case is that both the Notifications are of the same date.