- (1.) Substitution allowed.
(2.) Leave granted in all the special leave petitions.
(3.) Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, the "Act") was published on June 11, 1985. The Government also exercised the power under Section 17 (4) of the Act and dispensed with the enquiry under Section 5-A and had the declaration under Section 6 published on June 13, 1985. The publication of substance of the notification in the local newspapers came to be made on July 25, 1985. In August 1985, the respondents filed a batch of writ petitions in the High Court impugning the validity of the notification under Section 4(1) and of the declaration under Section 6 on six grounds. Five of the grounds raised by the respondents were negatived by the High Court as not sustainable but declaration under section 6 was quashed on the ground that after the Amendment Act 68 of 1984 had come into force w.e.f. September 24, 1984, the simultaneous publication of the declaration under Section 6 along with publication of notification under Section 4 (1) was invalid in law. They relied upon the judgment of this Court in State of U.p. v. Randhey Shyam Nigam, (1989) 1 SCR 92 . The respondents filed cross-appeals against the findings that were negatived by the High Court in respect of all the other five points. Thus these appeals by special leave.;