- (1.) Delay condoned.
(2.) Leave granted.
(3.) Whether the acquired land can be treated to have vested in the State Government under Section 16 of the Land Acquisition Act, 1894 (for short, "the Act") on the making of an award by the Collector though the actual and physical possession continues with the landowner is the question which arises for consideration in this appeal filed against the order of the Division Bench of the Punjab and Haryana High Court whereby the writ petition filed by the Appellants questioning the acquisition of their land was dismissed.;