- (1.) Leave granted.
(2.) We have heard learned counsel for the parties finally in this appeal.
(3.) A short question in this appeal that arises for consideration is as to whether the High Court in the impugned judgment was justified in quashing the notification under Section 6 of the Land Acquisition Act (hereinafter to be referred to as 'the Act') on two counts - (i) that it was issued beyond one year from the date of publication of Section 4 notification; and (ii) that enquiry under Section 5-A of the Act was not conducted by the authorities before issuance of Section 6 notification.;