- (1.) The instant petition under Article 226 of the Constitution is filed praying for issuance of a direction to the Land Acquisition Collector, Urban Estate Office of the HUDA Building, Sector 12, Faridabad to forward the Reference sought under Section 18 of the Land Acquisition Act,1894 (hereinafter referred to as 'the Act') (P-3) to the Reference Court for adjudication.
(2.) On the asking of the Court Mr. Shiv Kumar, learned counsel for the petitioners has revealed that the reference was sought on 13.2.2002 and it has been assigned Sr. No. 4047.
(3.) Notice of motion.;