J.L. Gupta, J. - (1.) The petitioners pray that the notifications dated 22.7.1996 and 17.7.1997, copies of which have been produced as Annexure P -2 and P -3 with the writ petition, be quashed. These notifications were issued under Ss. 4 and 6 of the Land Acquisition Act, 1894 (for short 'the Act'). By these notifications, land measuring 57 acres was acquired. The petitioners complain that the notifications were not published in conformity with the provisions of Ss. 4 and 6. Thus, they should be quashed.
(2.) We have heard Mr. M.S. Jain, Senior Advocate, who has appeared on behalf of the petitioners. He contends that the publication was not in conformity with the provisions of law. Secondly, it has been submitted that Civil Writ Petition No. 16743 of 1998, relating to the same notifications, is already pending in this Court. Thus, even this petition should be admitted.
(3.) Ms. Palika Monga, appearing for the respondents, has controverted the claim made on behalf of the petitioners.;