RAMCHANDRA PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Gopal Govind Mishra for the petitioners, Mr. S.S. Naiyar Hussain, learned Government Pleader No. II for respondent nos. 1 to 4, and Mr. Mithilesh Kumar Pathak, junior counsel to Mr. A. Amanullah for respondent no. 5.

(2.) THIS writ petition has been preferred with a prayer to quash the notification dated 31.8.1992 (Annexure -1), issued by respondent no. 2 (the District Magistrate -cum -Collector, Jehanabad) in terms of Section 4 of the Land Acquisition Act (hereinafter referred to as the Act). The petitioners were served with the said notice dated 31.8.1992 in terms of Section 4 of the Act with the intention to acquire the lands of the petitioners for public purpose. The petitioners were called upon to submit their objections, who did submit their objections, which were considered by the Land Acquisition Officer, Jehanabad, by his order dated 16.9.1993 (Annexure -4), whereby he released three plots of land from the acquisition proceeding. The petitioners complain before this Court that further steps have not been taken for acquisition of the lands and, therefore, the land acquisition proceeding may be quashed.

(3.) LEARNED counsel for the respondent no. 5 has made his submission on the basis of his counter affidavit.