ANJANA AND OTHERS Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners, alongwith proforma respondents No.5 to 10, are landowners-claimants, whose land had been acquired for construction of a Dam under Renukaji Project, by invoking the provisions of Land Acquisition Act, 1894, and they have preferred Land Reference Petition before the Reference Court.

(2.) Keeping in view the nature of the petition and the prayer made, it is not necessary to issue notice to the proforma respondents No.5 to 10.

(3.) It is informed by the learned counsel for the petitioners that the Land Reference Petition has been fixed for hearing on 22.2.2019, before the Reference Court.