- (1.)This writ petition has arisen out of the Award No. SDM/R//2132-36 dt. 10-10-1992 passed by respondent No. 2, under the Land Acquisition Act, 1990, whereby land measuring 5 kanals and 11 marlas in khasra No. 225/min situated at Kun-drorian, Tehsil Reasi, has been ordered to be acquired for public purposes in regard to the construction of Miscro-wave station at Katra village Kun-drorian Tehsil Reasi, by the Telecommunication Department, Gov-ernment of India.
(2.)According to the writ-petitioners the proceedings with regard to the acquisition of the aforesaid land has not been taken within the provisions of land Acquisition Act, 1990 (hereinafter referred to as 'Act'), hence the present writ petition has been preferred for seeking quashment of the Notification under Section 4(1) of the Act, and all other pro-ceedings consequent thereupon leading to and inclusive of the award dt. 10-10-1992, in respect of the aforesaid land.
(3.)The main contention raised by the petitioners was that the Notification issued in the matter, which as per the enclosures placed by the respondent with their objections, issued on 10-3-1992, was not made public by beat of drums through the local Panchayat or the Patwari. Also it was contended that the petitioner was not provided with a chance to file objections to the acquisition of the land and the Collector did not provide them of any opportunity of being heard, as such the subsequent proceedings for the acquisition of land were violative of the Constitution and be quashed.