BASANTI BANJARA Vs. SPL. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In both the Writ Petitions, the Petitioners seek a direction from this Court to set aside the orders dtd. 6/12/2023 and 17/5/2024 rejecting their restoration applications and to revive the land acquisition reference proceedings for adjudication on merits under Sec. 18 of the Land Acquisition Act, 1894.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioners earnestly made the following submissions in support of his contentions: