ABHAY MANOHAR SAPRE - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 01.11.2016 passed by the High Court of Himachal Pradesh at Shimla in Writ Petition No. 2159 of 2016 whereby the Division Bench of the High Court dismissed the writ petition filed by the appellants herein wherein the challenge was made to the land acquisition proceedings initiated by the respondent-State for acquisition of the appellants' land.
(3.) In order to appreciate the issues involved in the appeal, few relevant facts need to be mentioned hereinbelow.;