GUDDI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed by the Petitioners is taken on record.

(2.) Heard learned Counsel for the Petitioners, learned Standing Counsel and Sri A.K. Singh, learned Counsel for the Respondent No. 2.

(3.) By this writ petition the Petitioners have prayed for writ of certiorari for quashing the notification dated 29.11.1990 issued under Section 4 of the Land Acquisition Act and notification dated 12.6.1991 issued under Section 6 of the Land Acquisition Act as being lapsed by operation of law relating to the plot No. 286, Phaphamau, District Allahabad and has further prayed for mandamus commanding the Respondents not to dispossess the Petitioners from the premises No. 225/6V(1) situated over plot No. 286, Phaphamau, Allahabad.