MOHAN LAL KOUL Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners by means of this writ petition are praying for the quashing of the notification dtd. 10/12/2012 issued under Sec. 4 of the Land Acquisition Act, 1990 (for short 'the Act'), and at the same time, a prayer has also been made for the quashing of the notification purported to have been issued under Ss. 9 and 9A of the Act.

(2.) The petitioners, at the same time, also want that their land should be de- notified from acquisition.

(3.) The petitioners have not mentioned anything about final acquisition of the land or the issuance of a notification under Sec. 6 of the Act. Notification issued under Sec. 4 of the Act is simply a proposal to acquire the land and the acquisition is not complete until and unless there is a declaration under Sec. 6 of the Act.