- (1.) Heard Sri Puneet Chandra, learned Counsel for the petitioners.
(2.) This writ petition has been pending in this Court for the past 31 years for disposal.
(3.) The dispute relates to acquisition of land claimed by the petitioners to be their holding, and the challenge raised to the acquisition proceedings in the writ petition was primarily on the ground that even though the Award is alleged to have been dated 23.9.1986, yet no such Award was in existence prior to 24.9.1984 which is the commencement of the Land Acquisition (Amendment) Act, 1984.;