KUVARBEN WD O GOTTORBHAI AMARSINBHAI Vs. VIPUL MITRA

JUDGEMENT

(1.) Petitioners have challenged the notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") and the award made under the Act.

(2.) Submission are made on the following two grounds:

(3.) Looking to the language of Section 4, the notification is required to be published in the manner provided therein and it is not the case that it is not so published. Sub- section (1) of Section 4 reads as under: