M.Katju, J. - (1.) By means of this writ petition the petitioner has challenged the impugned award dated 30.8.2003 Annexure-1 to the writ petition under Section 11 of the Land Acquisition Act as well as notification dated 17.5.2000 under Section 4/17 and notification dated 3.5.2001 under Section 6, Annexure-3 to the writ petition.
(2.) The petitioners have alleged that they are owners of the land whose details are given in Annexure-4 to the writ petition.
(3.) A perusal of the notification under Section 4/17, copy of which is Annexure-2 to the writ petition shows that the land in question was 'sought to be acquired for the planned development for Saharanpur Development Authority for building a Transport Nagar.;