- (1.) Leave granted in both the SLPs.
(2.) These appeals involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(3.) On the requisition of M/s. Steel Authority of India Ltd. (hereinafter called and referred to for the sake of brevity as the 'SAIL') for establishment of a steel plant at Salem commonly known as Salem Steel Plant, 3651 acres of land was acquired wherefor a notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter called and referred to for the sake of brevity as 'the Act') was issued in the year 1964 and a declaration under Section 6 was published in 1969.;