KHADI GRAMODYOG BHAVAN Vs. HASHEEDA BEGUM

JUDGEMENT

(1.) THESE two writ appeals have been preferred against the very same order of the learned single Judge dated 23.12.1994 made in W.P.No.448 of 1992.

(2.) W.A.No.370 of 1995 has been preferred, by the requisitioning body. M/s. Khadi Gramodyog Bhavan represented by its Manager, for whose benefit the land was sought to be acquired challenging the order quashing the Acquisition.

(3.) HOWEVER, the learned counsel for the contesting respondents/land owners contended that the respondents could sustain the order of the learned single Judge various other grounds which are prima facie in nature and therefore persuaded this Court to take up and consider other contentions, which have already been raised in the writ petition and not been gone into by the learned single Judge. There is every justification to permit the writ petitioner to advance arguments on their grounds though raised, but considered unnecessary at that stage. The learned counsel for the appellants/state also cannot have any objection. Hence, this Court directed the counsel for the contesting respondents to serve a notice on the counsel for the appellants in both the writ appeals as to the grounds of challenge by which the respondents seek to sustain the order quashing the acquisition.