VIJAY S O PUNDLIK BAND Vs. AMRAVATI UNIVERSITY

JUDGEMENT

(1.) The petitioners are the original plaintiffs in Regular Civil Suit No. 683/86 filed by them against the respondent sole-Amravati University. The said civil suit was filed by the petitioners for a declaration that the award passed by Land Acquisition Officer on 19-9-1986 was not communicated to the petitioners within two years of the coming into force of the amended section 11-A of the Land Acquisition Act and hence the entire acquisition proceedings and the award had lapsed.

(2.) In the said suit, the petitioners also claimed the interim relief of injunction against the Amravati University restraining it from disturbing the possession of the plaintiffs over the suit land pending disposal of the suit.

(3.) In the trial Court, the learned Civil Judge, Senior Division, granted ad interim injunction against the University.