- (1.) Leave granted.
(2.) llenge in this appeal is to the order passed by a Division Bench of the Patna High Court in a Writ Petition filed by respondent No.6-Vijay Kumar Singh.
(3.) Background facts in a nutshell are as follows: A Writ Petition was filed by the appellants questioning the legality of the proceeding initiated under the Land Acquisition Act, 1894 (in short the 'Act') in which their lands were sought to be acquired. In the said Writ Petition, father of respondent No.6 Bam Bahadur Singh was respondent No.6. According to the appellants aforesaid Bam Bahadur Singh had entered appearance in the said writ petition. One Fudena Rai filed a writ petition which is numbered as CWJC No. 2862 of 2004. In the said writ petition a prayer inter-alia was made to the effect that the respondents therein should be commanded by a writ of mandamus or any other appropriate writ or writs, order or orders to construct the road for which the land has been acquired. In the said writ petition the present appellants were not parties. However, the same was being heard almost on the same day when the writ petition filed by the appellants i.e. W.P. 3232/2004 was being heard.;