Uttarakhand High Court
Gurbachan Singh & Others vs Dgm Power Grid Corporation Of India Ltd & ... on 2 July, 2015
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 1518 of 2015 Hon'ble U.C.Dhyani, J.
None is present for the writ petitioners even in the revised call. It is 4:00 p.m. Mr. A. S. Rawat, Senior Advocate, assisted by Mr. Kartikey Hari Gupta, present for the respondent no.1.
Mr. Lalit Samant, Brief Holder, present for the State.
There was no representation on behalf of the petitioners either on 25.06.2015 or on 01.07.2015.
It is the submission of Mr. A. S. Rawat, learned Senior Advocate, representing the respondents, that there is no provision for review in the Land Acquisition Act, inasmuch as, it is a self contained Code. Section 54 of the said Act provides for regular First Appeal, and therefore the present Writ Petition is not maintainable.
However, the writ petition is dismissed for want of prosecution.
(U.C.Dhyani, J.) 02.07.2015 Kaushal