JUDGEMENT
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(1.) Heard Sri. N. S. Rajvanshi, learned Senior Counsel assisted by Sri. Vinay Kumar, learned counsel for the petitioner, learned Standing Counsel who has appeared for the respondent Nos. 4 & 5 and Sri. Pranjal Mehrotra, learned counsel for the respondent Nos. 2 & 3.
(2.) The petitioner has filed this petition for quashing of the notice dated 04.07.2018 and the notification dated 06.07.2018 as published in the newspaper dated 18.07.2018.
(3.) The other prayer of the petitioner is that its objections dated 10.07.2018 may be directed to be decided before any further action in the matter of acquisition of land of the petitioner i.e. gata No. 234 is taken.;
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