- (1.) This judgment shall dispose of SLP (C) No. 12077/07, as also SLP(C) No. 11250/08, SLP(C) No. 11345-11346/08, SLP(C) No. 11357/08, SLP(C) No. 23332-23333/08, SLP(C) No. 23335/08 and SLP(C) No. 20656/08.
(2.) Leave granted in all the Special Leave Petitions.
(3.) One Ichalkaranji Industrial Co-operative Estate filed a Writ Petition No. 8967/05 before Bombay High Court, impleading the State of Maharashtra, Collector for District of Kolhapur, Commissioner for Directorate of Industries and Land Acquisition Officer, Kolhapur initially. One Pride India Co-operative Textile Park Ltd. came to be joined as respondent No. 5 later on. In this petition, validity of the communication- cum-order passed by the State of Maharashtra and the Collector dated 30.08.05 was challenged. By that order the acquisition started in favour of the Ichalkaranji Co-operative Society Ltd. (hereinafter called 'Society' for short) was cancelled. It was contended, inter alia, that the Society was a registered Co-operative society under the Maharashtra Co-operative Societies Act and was established for the purposes of erecting industrial estates for the benefit of its members and that it was active right from 1974 and was also instrumental in setting up Industrial Estate for the areas Kolhapur and Ichalkaranji.;