- (1.) This is second round of the litigation to this Court, in the matter of the appellant(s) seeking exclusion of the residential area from acquisition.
(2.) On 05.05.1997, notification under Section 4 of the Land Acquisition Act, 1984 had been issued for acquisition of the land. The award was passed on 03.05.2000 and possession was taken.
(3.) Earlier, this Court had remanded the matter to the Financial Commissioner to ascertain whether the house of the appellant was constructed as on the date on which notification had been issued or not. Thereafter, Financial Commissioner passed the order; it was found by the Financial Commissioner that as per the Report of the Committee dated 19.09.2005, no structure had existed on the land of the applicant before the issuance of notification under Section 4 of the Act.;