Mathew, J. - (1.) This appeal, by special leave, is against an order passed by the High Court of Delhi refusing to grant a certificate to the appellant under Article 133 (1) (c) of the Constitution to appeal to this Court.
(2.) The High Court had dismissed in limine a writ petition filed by the appellant challenging the validity of the proceedings under the Land Acquisition Act for acquiring the property in question. The appellant thereafter applied to the High Court for a certificate under Article 133 (1) (c). The High Court dismissed the application.
(3.) The appellant filed a petition for a special leave against the order dismissing the writ petition as also another against the order refusing to grant the certificate.;