Surya Kant, J. - (1.) In the instant writ petition, the petitioner has laid challenge to notifications dated 30.03.1990 and 27.03.1991 issued under Sections 4 and 6, respectively, of the Land Acquisition Act, 1894, followed by the award dated 24.03.1993. The land of the petitioners has been acquired vide the notifications and award under challenge.
(2.) This Court while issuing notice of motion on 25.02.1993 ordered for maintaining the status quo with respect to possession.
(3.) The above-mentioned interim stay order is operating till date.;