- (1.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Bombay in Writ Petition No.2699 of 1987 dated 21.07.1998. By the impugned judgment and order, the High Court has dismissed the writ petition filed by one of the interested persons, having interest in land Survey No.119/3 Pt. situated at Village Malad, Taluka, Borivali, District Bombay Suburban.
(2.) Section 4 Notification dated 24.10.1975, under the provisions of the Land Acquisition Act, 1894 (for short 'the Act') came to be issued by the State Government to acquire certain piece of lands situated in different villages for the purpose of establishing Central Ordinance Depot for the Union of India (Military).
(3.) The beneficiary of these lands is the Central Government. They are served, but at the time of hearing of this appeal, they were not present before the Court and, therefore, we had no occasion to hear the learned counsel for the Union of India.;