NIRMALA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The application, seeking condonation of delay, is not opposed by the learned counsel for the respondents, and the delay is, therefore, condoned.

(2.) Heard Sri Vikas Bahuguna, learned counsel for the appellants-writ petitioners and Ms. Pooja Banga, learned Brief Holder for the State Government.

(3.) This appeal is preferred by the appellants (petitioners in Writ Petition (M/S) No. 1628 of 2013) aggrieved by the order of the Learned Single Judge dated 04.10.2018 dismissing the Writ Petition, and vacating the stay order passed earlier on 26.08.2013. The jurisdiction of this Court was invoked by the appellants-writ petitioners herein seeking a writ of certiorari to quash the notification dated 20.06.2013, purportedly issued under Sec. 6 (1) r/w section 17 (4) of the Land Acquisition Act, 1894; a writ of certiorari to quash the notification issued under section 4 (1) of the Land Acquisition Act dated 06.12.2012; a writ of mandamus commanding the second respondent (Collector cum Land Acquisition Officer, Dehradun) to hear the petitioners objections under Sec. 5-A of the Land Acquisition Act, 1894, to prepare its report, and send it for the decision of the appropriate Government; and a writ of mandamus commanding the first respondent to decide the objections, under Sec. 5-A of the Land Acquisition Act, 1894, in accordance with law.