KURIAN JOSEPH,J. - (1.) Leave granted.
(2.) The appellants are essentially aggrieved by the acquisition of their land by the respondent. It is seen that they had several rounds of unsuccessful litigation on one ground or other; last of which has led to the impugned judgment. The High Court held that the Section 6 declaration pertaining to the disputed acquisition was within the time contemplated by Section 6(1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act").
(3.) We find that this is a case where the respondents initiated land acquisition proceedings for the purpose of setting up a grain market. The Section 4(1) notification was issued more than a decade back.;