Dinesh Mehta,J. - (1.) For the reasons stated, the amendment application is allowed.
(2.) The amended writ petition is taken on record.
(3.) By way of the present writ petition, the petitioners have laid a challenge to the order dated 05.07.2019, passed by the competent authority-cum-Land Acquisition Officer - respondent No. 3, rejecting petitioners' objection against the proposed acquisition.;