KRIPALIS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Prakash Chandra Srivastava, holding brief of Sri V. B. L. Srivastava. learned counsel appearing for the petitioners and Dr. Mahdu Tandon, the learned Brief Holder of the State of U, P., representing the respondents.

(2.) Notices dated 19th January, 1991, under the provisions of the U. P. Acquisition of Property (Flood Relief) Act. 1948 (hereinafter called the Act), are under challenge in this petition under Article 226 of the Constitution of India.

(3.) The learned counsel of the petitioners contends that the Impugned notices are invalid inasmuch as they are composite notices under Sections 3 and 7 of the Act, which is not permissible in law.