- (1.) With the consent of the parties, writ petition is heard finally.
(2.) Learned counsel for respondents have raised objection regarding maintainability of the writ petition. Reference of section 54 of the Land Acquisition Act, 1894 (for short 'the Act of 1894') has been given, where remedy of appeal is provided against the original decree i.e. the impugned order.
(3.) It is submitted that the petitioners had preferred an appeal against the impugned order, but, later on, withdrawn it unconditionally. In view of aforesaid, writ petition may be dismissed.;