- (1.) Delay, in filing application(s) for substitution, if any, is condoned. Application(s) for substitution, if any, is allowed. Delay, in filing the special leave petitions, if any, is condoned. Civil Appeal No. 3595 -3596 of 2015 (Arising out of SLP(C) Nos. 34981 -34982 of 2011)
(2.) LEAVE granted. The appeal is directed against the judgment and order passed by the High Court of Judicature at Allahabad, in Writ C - No. 66643 of 2010 and Writ -C No. 57238 of 2010. The High Court while granting several reliefs to the writ Petitioners had also observed that the Petitioners are required to be heard in the matter and therefore, had permitted the Petitioners to file their objections, if any, Under Section 5 -A of the Land Acquisition Act, 1894 (for short, "the Act"). However, the High Court had thought it fit not to quash the declaration made Under Section 6 of the Act.
(3.) SEVERAL contentions are raised by the learned Counsel for the Appellants before us. In our view all these contentions can be taken up by the Appellants when they file their objections Under Section 5 -A of the Act. Therefore, we are not noticing or considering those contentions which are canvassed before us by learned Counsel for the Appellants.;