SHANKAR DASS Vs. STATE

JUDGEMENT

(1.) Writ petitions have been decided by a common judgement, these appeals are taken up together and are being disposed of by this common judgement.

(2.) Notification u/s 4(1) of the State Land Acquisition Act, 1990 (1931 AD), ('Act' for short) was issued on 14/11/2009, wherein the interested persons were notified and were given 15 days time for filing objections. 422 kanals and 12 = marlas of land were notified for being acquired for public purpose, viz. "construction of new Bus Stand and Approach Katra" at village Kundrian (Katra). Pursuant to issuance of the said notification, declaration u/s 6 of the 'Act' was also issued and steps in accordance with section 7&8 of the 'Act' were taken and notifications were issued u/s 9 & 9(a) of the 'Act'. Recourse was had to section 17 of the 'Act'. The appellants excepting appellants in OWP 1239/2010 (LPAOW 170/2011), challenged the noti fication u/s 4(1) and all the appellants challenged the declaration issued u/s 6 of the 'Act' as also notification issued u/s 9 & 9-A of the 'Act'. The learned writ Court heard all the writ petitions together and disposed them of in terms of paragraphs 20 and 21 of the judgement pronounced on 07-07-2011.

(3.) The appellants are aggrieved of the said judgement and have challenged the same in the LPAs, inter alia, on the ground that the notification u/s 4(1) of the 'Act' is illegal and there is total non compliance with the mandate contained therein.