PROF.VIJAY KUMAR SINGH, PRESIDENT, A.M.COLLEGE TEACHERS ASSOCIATION, GAYA Vs. STATE OF BIHAR THROUGH THE CHIEF SECRETARY

JUDGEMENT

(1.) BOTH C.WJ.C. Nos. 6637/09 & 8806/ 09 are taken up together.

(2.) PETITIONERS of C.WJ.C. No. 6637/09 are President and Secretary of Teachers Association as well as President and Secretary of non -teaching staff of A.M. College, Gaya, a constituent unit of Magadh University, Bodh Gaya, Bihar (in short the University) respectively. Petitioner No. 1 in C.W. J.C. No. 8806 of 2009 is the college through its Principal and petitioner no. 2 is the Principal of the same college by post. Petitioners pray for quashing notification dated 13.11.2008 and 14.11.2008 as well as the award dated 26.2.2009 prepared under Section 11 of the Land Acquisition Act (in short the Act) in land acquisition case no. 2 of 2008 -09.

(3.) THE notification dated 13.11.2008 was issued under Section 17 of the Act for acquisition of land in question, which is an emergent provision. The notification dated 14.11.2008 has been issued under Section 6 of the Act.