GHULAM JEELANI GHANI Vs. STATE

JUDGEMENT

(1.) The petitioners by means of this writ petition want that they shall not be dispossessed from the land in question until enquiry under Sec. 11 of the Land Acquisition Act is conducted and award is passed.

(2.) The petitioners have not challenged the land acquisition proceedings in any manner not even the notifications issued under Ss. 4 and 6 of the Land Acquisition Act and, therefore, they are not entitled to install the land acquisition proceedings.

(3.) The writ petition, accordingly, is misconceived. It is dismissed with the direction that the petitioners shall not be dispossessed without following the procedure established by law.