USMAN ISMAIL ASMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri CL Soni, learned advocate appearing on behalf of the petitioners and Shri Mihir Joshi, learned senior advocate with Shri NK Khare learned advocate appearing on behalf of the respondents on interim relief.

(2.) IN both these petitions, the respective petitioners original land owners have prayed for an appropriate writ, direction and/or order to quash and set aside the action of the respondents of acquiring the lands in question covered under notification dated 13th September, 2007 issued by the respondent No. 1, Union of India and also the notification of declaration of acquisition under section 3d dated 3. 9. 2008 issued by the Central Government.

(3.) AT the outset, it is required to be noted that the Division Bench of this Court passed the following order on 14. 5. 2009. as at the relevant time, none appeared on behalf of the respondents.