APARESH KUMAR SINGH - (1.) HEARD Learned Counsel for the parties.
(2.) This Review Petition has been filed for reviewing the orders dated 26th April 2011 and 29th April 2011 passed in W.P.(C) No. 2356 of 2009. Learned Counsel for the State submitted that the above orders were obtained by consent of the petitioners themselves.
(3.) LEARNED Counsel for the writ petitioners submitted that Hon'ble Supreme Court in the case of Kulsum R. Nadiadwala vs. State of Maharashtra and others reported in : (2012) 6 SCC 348, held that non compliance of all the mandatory requirements in the Land Acquisition Proceedings, renders the entire land acquisition proceeding null and void. It is submitted that the land acquisition proceedings are illegal in this case. Learned Counsel for the petitioners submits that the petitioners obtained the information under the Right to Information Act and that information is annexed as Annexure -3.;