SREE JNANODAYA YOGAIN Vs. PANKAJAKSHY

JUDGEMENT

(1.) Both the appeals arise out of the same judgment in O.P.No.2984 of 1988. They were heard together and are being disposed of by this common judgment. Respondent No.4 in the Original Petition is the appellant in W. A.No.377 of 1990 and respondents, 1, 2, 3 and 6 in the Original Petition are the appellants in W.A.No.400 of 1990.

(2.) Appellants in both the cases have challenged the finding in the Original Petition by which Ext. P15 notification dated 22-3-1988 under S.4 read with S.17(4) of the Land Acquisition Act, 1894 has been quashed.

(3.) The case of the petitioner in the Original Petition, who is respondent No. 1 in both the appeals, in brief is as follows: