JAI NADERSHAH KARANI Vs. C.M. BETGERI

JUDGEMENT

(1.) Heard Mr. J.D. Mistri for the petitioners, Mr. Asokan appears for respondent Nos. 1 to 4 and Mr. Murlidharan appears for respondent No. 5.

(2.) This writ petition filed under Art. 226 of the Constitution of India seeks to challenge the order dt. 28th Jan., 1993, directing compulsory purchase of the property owned by the petitioners by passing necessary order under Chapter XX-C of the IT Act, 1961.

(3.) The short facts leading to this petition are as follows: