NASIR AHMED Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioners have preferred this petition for quashing of the order dated 28.10.2013, whereby notices under Sections 9 and 9A of the Land Acquisition Act have been directed to be issued.

(2.) It is apparent from the averments made in the writ petition that the land of the petitioners has been acquired under the provisions of the land Acquisition Act but there is no challenge to the land acquisition proceedings or to the notifications issued under Sections 4 and 6 of the Act.

(3.) In the absence of any challenge to the acquisition as aforesaid, the mere challenge to the notices to be issued under Sections 9 and 9A of the Act for possession is meaningless and of no purpose. The said notices are consequential in nature on the acquisition of the land.