(1.) These three appeals being connected we are disposing of the same by this common judgment.
(2.) According to the parents, they together owned 7.8 acres of land in Kakkanad village in Kanayannur Taluk. Their complaint in the Writ Petition was that, their lands came to be acquired under the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') in violation of the mandatory provisions of the Act. According to them, no notice was received by them under S. 9 of the Act. Still further, it is contended that, there is violation of S. 10 of the Act. When the Writ Petition was pending, they came to know that, actually the award itself has been passed under the Act. They have amended the Writ Petition and sought to challenge the awards passed. According to them, there is infraction of S. 12(2) of the Act inasmuch as no notice has been issued to them of passing of the award. Accordingly, they have sought the following reliefs:
(3.) Counter affidavit has been filed to which reply affidavit is also filed to which we will refer to wherever necessary.
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