DAL CHAND Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for respondents No.4 and 5.

(2.) By this writ petition, the petitioners have prayed for quashing the notification issued under Section 4 read with Section 17(1) and 17(4) and under Section 6 of the Land Acquisition Act dated 3rd March, 1989 and 31st March, 1989 respectively.

(3.) This writ petition has been filed on 20th October, 2011 i.e. after more than 22 years from the date of declaration issued under Section 6 of the Land Acquisition Act.