- (1.) Leave granted.
(2.) We have heard the learned Counsel on both sides.
(3.) Notification under section 4(1) of the Land Acquisition Act, 1894 was published in the State Gazette on 26-7-1965 and the declaration was published on 17-5-1969. The award came to be made on 22-9-1986 within the period provided under section 11-A incorporated by the Amendment Act 68 of 1984. Therefore, the appellants have approached the High Court. The High Court dismissed their W.P. No. 2694 of 1986 by order dated 14-6-1995. Thus these appeals by special leave.;