KICHHU RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K. Mishra, learned counsel for the petitioners, Sri Manish Goyal, learned Additional Advocate General and Sri Suresh Singh, learned Additional Chief Standing Counsel assisted by Ms Akansha Sharma, learned Standing Counsel for the respondents.

(2.) The petitioners, in this bunch of writ petitions, are assailing the notification dated 30.10.2018 issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter called as "the Act") and the notification dated 18.01.2019 issued under Section 19 of the Act on the ground of non-compliance of Sections 10,15(2) and 15(3) of the Act.

(3.) Brief facts leading to these writ petitions are as follows: