- (1.) The petitioner has laid challenge to the notifications dated 19.06.1996 and 13.05.1997 issued under Sections 4 and 6, respectively, of the Land Acquisition Act, 1894, to the extent of acquisition of his land. The award is stated to have been announced on 12.05.1999.
(2.) This Court vide order dated 27.08.1997, granted the interim relief of stay to the petitioner in the same terms as was granted in CWP No.10912 of 1997.
(3.) The above-mentioned interim stay order is still operating.;