Rajeev Ranjan Prasad, J. - (1.) Heard learned counsel for the appellant and learned counsel for the State.
(2.) The writ petitioner-appellant is aggrieved by the judgment dated 12.07.2016 passed in CWJC No. 15301/2013, by which the learned single Judge has been pleased to dismiss the Writ Application as against the notification dated 14.05.2010 issued under Section 4 read with Section 17(4) of The Land Acquisition Act, 1894 (in short, 'the Act') issued under the signature of Deputy Secretary of the Government, Department of Revenue and Land Reforms, Govt. of Bihar, Patna and further refused to interfere with the declaration made under Section 6 of the Act by the notification dated 15.06.2010.
(3.) The learned single Judge found that both the notifications were further followed by a Gazette Notification as required under Section 6 of the Act and thereafter a notice dated 18.02.2013 under Section 12(2) of the Act was also issued to the petitioner under the signature of the Collector informing him that an award under Section 11 of the Act has already been prepared for the land in question for a sum of Rs. 53,76,842.15. The petitionerappellant was called upon to appear with the relevant documents to receive the award amount. It is at this stage only when the petitioner moved this Court challenging the notifications and not the award.;