Ashok Bhushan, J. - (1.) These writ petitions raise common questions of facts and law and have been heard together.
(2.) Counter affidavits, both by State of U.P. as well as Yamuna Expressway Industrial Development Authority, have been filed to which rejoinder affidavits have also been filed in Writ Petition No. 20585 of 2010, which is treated as leading writ petition.
(3.) All the writ petitions challenge the same notification dated 16th October, 2009 issued under Sec. 4(1) read with Ss. 17(1) and 17(4) of the Land Acquisition Act, 1894 as well as the notification dated 1st December, 2009 issued under Sec. 6 of the Land Acquisition Act, 1894 with regard to plots situate in village Dankaur, Pargana Dankaur, Tahsil Sadar, District Gautam Budh Nagar. Reference of pleadings in Writ Petition No. 20585 of 2010 is sufficient for deciding this bunch of writ petitions.;