RAM ANUJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners and learned AC to AG have assisted the Court.

(2.) The petitioners have moved for the following reliefs:

(3.) The petitioners claim to have purchased the land in question through registered sale deed in the year 2012. Part of the said land was also subject matter of acquisition by the State Government for which notice was published in the daily newspaper on 28.07.2018 invoking emergency provisions with regard to acquisition. The petitioners are objecting on the ground that they have not been noticed and their land is being taken for constructing approach road for Abhishek Pushpakarni Pond.