- (1.) We do not find any illegality in the order passed by the High Court on January 20, 1997 in CRP No. 4097/76.
(2.) The admitted facts are that the acquisition of the petitioners land has become final. Admittedly notification under Section 4 (1) of the Land Acquisition Act, 1894 (for short, the Act) was issued. The petitioners had challenged the notification in the year 1988. The High Court dismissed the writ petition on January 17, 1990. The special leave petition filed by the petitioners was dismissed by this Court on November 21, 1994.
(3.) It is the case of the petitioner that he made a representation to denotify the part of the land on the ground that he was willing to give 5 out of 11 cents, free of cost. He claims that the Secretary had examined the matter and favourably recommended for consideration. Since they were not been considered, he filed the civil suit for an injunction for restraining them from interfering with his possession. The District Judge vacated the interim injunction granted by the trial Court and in the revision the High Court has dismissed it. Thus, this special leave petition.;