ASHOK BHUSHAN,J. - (1.) The issue raised in these two appeals centres around the Notification dated 12.04.2001, issued by State Government, withdrawing Survey No.50, area 6 acres, 20 guntas from the acquisition made by the State Government by Notification under Section 4 dated 19.09.1977 and declaration under Section 6 dated 07.02.1978 of the of the Land Acquisition Act, 1894 (hereinafter referred to as "Act 1894").
(2.) All the appeals have been filed against the Division Bench judgment dated 11.12.2008 dismissing the Writ Appeal filed against the judgment dated 30.03.2007 in Writ Petition No.13404 of 2005. Writ Petition No.13404 of 2005 was filed by the land owners challenging the Notification dated 22.03.2005 issued by the State Government by which the State Government had withdrawn the earlier Notification dated 12.04.2001. The learned Single Judge had allowed the Writ Petition, setting aside the Notification dated 22.03.2005 and restoring the earlier Notification dated 12.04.2001 by which Survey No.50 was withdrawn from acquisition.
(3.) Land acquisition proceeding for acquisition of various plots including Survey No.50(which is the subject matter of dispute) has a chequered history. It is necessary to note the series of events and various litigations undertaken by the parties and their predecessors before we consider the issues raised in these appeals.;