S.V. Bhatt, J. - (1.) THE facts in issue and the prayers in these writ petitions are substantially same and similar.
(2.) THE issues of law centre round construction/interpretation of the words an award under Section 11 (of the Land Acquisition Act) has been made in Section 24(1)(b) of Act 30 of 2013. The issues for consideration arise under the Land Acquisition Act, 1894 (for short Act 1 of 1894) and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short Act 30 of 2013).
(3.) FOR convenience, the dates, events and array of parties in W.P. Nos. 1467, 1468, 1469 and 1477 of 2015 are referred in detail.;