D.S.Sinha, B.K.Sharma, J. - (1.) No body appears for the petitioners though the petition has been taken up for consideration on revision of the cause list. Heard Sri S G. Hasnain, learned Additional Chief Standing Counsel representing the respondents.
(2.) Notifications dated 4th November, 1988 and 22nd April, 19S9, issued under Sections 4 and 6 of the Land Acquisition Act, 1894, respectively and the notice dated 30th July. 1990, issued under Section 9 of the Act, relating to the proceedings for acquisition of land for construction of Digh Distributary in the District of Allahabad, are under challenge in this writ petition under Article 226 of the Constitution of India. In paragraph 26 of the petition it is stated that the petitioners are in possession of their land sought to be acquired.
(3.) The writ petition received consideration of the Court on 23rd October 1990 and it directed the Standing Counsel to file counter-affidavit within two weeks and required the petition to be listed for admissin on 22nd November 1990, The Court also granted interim order, to be opertive upto 29th November 1990, directing that the petitioners would not be dispossessed from the land in question, if they had not already been dispossessed therefrom,;