Ashok Srivastava, J. - (1.) THE Petitioners have contended before us that the question regarding acquisition in connection with the land in question is serious in nature in view of the recent trend of the orders passed by this Court and Supreme Court in connection with the issuance of notifications under Sections 4 and 6 read with Section 17(1) and 17(4) of the Land Acquisition Act ignoring the right of filing objection under Section 5 -A of the Act. Moreover, No. land use has been changed.
(2.) ON the other hand Sri Ravindra Kumar, learned Counsel appearing for the Respondent -authority has contended before this Court that the possession of the land has already been given and third party interested is created. However, we do not take this controversy lightly in view of the present situation and several decision in this regard. Therefore, there should be an exchange of affidavits between the parties within a shortest possible time.
(3.) COUNTER affidavit will be filed positively within seven days from this date. Rejoinder affidavit will be filed within three days thereafter.;