- (1.) The sole relief pressed for by learned counsel for the petitioners at the time of hearing of this petition is that the demarcation proceedings be carried out in regard to the land that has been acquired under the provisions of the Railways Act, 1989.
(2.) It is stated that in regard to Plot No.173, the Special Land Acquisition Officer has directed for demarcation of the land but the process has not been carried out.
(3.) Learned Standing Counsel appears for respondent nos.1, 2, 3 and 4, while Sri Vivek Rai has put in appearance on behalf of the Railways. In view of the order that is proposed to be passed, it is not necessary to issue notices to respondent nos.7, 8, 9 and 10.;