- (1.)Heard learned counsel for the appellants, learned counsel for the State, as also learned counsel for the National Highway Authorities of India, (hereinafter referred to as "NHAI").
(2.)The appellants are aggrieved by the impugned Judgement dated 15.12.2017, passed by the Writ Court in W.P.(C) No. 4672 of 2010, whereby the writ application filed by the appellants writ petitioners, challenging the acquisition of a chunk of 4.47 acres of land for the purpose of construction of the Ring Road, falling within the boundaries of Vikas Vidyalaya, Ranchi, has been dismissed by the Writ Court.
(3.)The appellant Vikas Vidyalaya, Ranchi, (herein after referred to as the 'school'), is an educational institution / school imparting education since the year 1952. It is situated in 172.47 acres of land, wherein the constructed area is 57.50 acres, and the rest of the land is lying vacant.