- (1.) The instant writ petition has been filed for quashing the Notification dated 13.9.96 (Annexure 2) issued under Sec tion 4 of the Land Acquisition Act, 1894 (for short, "the Act"); Declaration under Section 6 of the Act, dated 27.5.97 (Annexure 5) and Award dated 15.5.99 (Annexure 7) in respect of the land of the petitioner.
(2.) The facts and circumstances giving rise to this case are that Notification under Section 4 of the Act was issued in respect of the land measuring 68 Bighas 9 Biswas situate in the revenue estate of village Mandeswar-Ka- Guda and neighbouring villages in Udaipur district, which also included petitioner's land measuring about 2 Bighas and 18 Biswas. Petitioner filed objection under Section 5-A of the Act on 16.1.97 (Annexure 3) contending that the land of the petitioner be not acquired. However, after considering objections, Declaration under Section 6 of the Act was made on 27.5.97 (Annexure 5). The substance of Section 6 Declaration was published in the Official Gazette and also in news papers and the last publication was made on 8.7.97. Petitioner filed Statement of Claim under Section 9 of the Act on 23.12.97 and impugned award was made on 15.5.99 (Annexure 7).
(3.) The instant writ petition has been filed on various grounds, but mainly on the ground of not affixing the substance of Section 4 notification at the conspicuous places in the locality and that the Award has been made without seeking "previous approval" of the "appropriate Government" or the Officer authorised to approve it by the "appropriate Government.";