KHADER VALLI Vs. SPL. DY COLLECTOR LAND ACQ.

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioners requesting to issue a Writ of Mandamus or any other appropriate writ or order declaring the action of the respondents in not referring the matter to civil Court under Section 18 of the Land Acquisition Act, 1894 ['the Act', for short] as illegal, arbitrary and unreasonable and direct the respondents to accordingly refer the matter to the civil Court under Section 18 of the said Act.

(2.) I have heard the submissions of Sri J. Partha Saradhi, learned counsel appearing for the writ petitioners, and of the learned Government Pleader for Acquisition appearing for the respondent. I have perused the material record.

(3.) The case of the petitioners is this: