- (1.) Leave granted.
(2.) The appellant approached this Court challenging the land acquisition proceedings. The main ground of challenge was that dispensation of Section 5-A inquiry was unjustified and unwarranted. However, the High Court declined to interfere with the acquisition.
(3.) But in the impugned order the High Court ordered that the appellant would be entitled to a plot as per Rehabilitation and Resettlement Policy of the Government as submitted by Respondent Nos. 1 to 3.;