- (1.) The petitioners have prayed for quashing of the impugned notifications issued under Section 4 dated 27.8.2004 and under Section 6 of the Land Acquisition Act, 1894 dated 25.8.2005 (Annexures P-15 and P-18) by which the land of the petitioners has been acquired.
(2.) Counsel for the petitioners contends that the petitioners are owners in possession of the land measuring 17 kanals 7 marlas and they have raised construction of 4 rooms along with Bathroom and Latrine etc. It is further averred that the construction is 'A' class and the houses of the petitioners have all the modern facilities.
(3.) Learned counsel has firstly contended that the petitioners had filed objections under Section 5-A of the Land Acquisition Act, 1894 (Annexure P-16). However, the objections were dismissed without affording any opportunity of personal hearing to the petitioners. The petitioners have also annexed an affidavit sworn by Meer Singh, Advocate (Annexure P-17) in support of their contention.;