- (1.) The petitioners have sought the quashing of the notification dated 8 August 2013 that was issued under Section 4(1) of the Land acquisition Act, 18941 as also the declaration that was made under Section 6 of the Act on 16 October 2014. The petitioners have also assailed the award made under Section 11 of the Act on 22 October 2016.
(2.) The notification issued under Section 4(1) of the Act was published in the Gazzette on 17 August 2013 and in the two newspapers on 15 October 2013. Public notice of the substance of the notification was caused on 17 October 2013. The declaration under Section 6 of the Act was published in the Gazette on 16 October 2014 and in the two newspapers on 22 October 2014. Public notice of the declaration made under Section 6 of the Act was caused on 16 October 2014.
(3.) It needs to be stated that the notification issued under Section 4 (1) of the Act provided opportunity to any person interested in the land to file objections within 21 days. The objections filed by the 1 the Act petitioners and the other tenure holders were rejected and thereafter, the declaration was made under Section 6 of the Act. The award was also subsequently made on 22 October 2016.;