KESHAV PAL Vs. STATE

JUDGEMENT

(1.) I shall dispose of both the writ petitions by a common judgment as they arise out of a common award made under S.11 of the Land Acquisition Act, 1894 (Act I of 1894) (hereinafter referred to as "the Act").

(2.) In C.W.J.C. No. 707 of 1983, the petitioners pray for quashing Annexures 1, 2, 3 and 4. By a supplementary affidavit, they have also prayed for quashing Annexure 6. Annexure 1 is a notification issued under S.6 of the Act; Annexure 2 is a certificate of the delivery of possession of the acquired lands to the Secretary, Maha Lekha Kar Karmachari Griha Nirman Sahyog Samittee Ltd. (hereinafter referred to as "the Company"); Annexure 3 contains a notice under S.9 of the Act; Annexure 4 is an award prepared under S.11 of the Act; and Annexure 6 contains a certificate that the delivery of possession was given by the Kanungo on 24th April, 1982.

(3.) In C.W.J.C. No. 2478 of 1982, these petitioners pray for quashing Annexure 1, a notification under S.6 of the Act, and Annexure 2, a certificate of delivery of possession given by the Kanungo on 24th April 1982. These petitioners are purchasers from the original owners.