Om Prakash, J. - (1.) This is a bunch of as many as 41 writ petitions field by various petitioners commonly praying for quashing the notifications issued under Sections 4 and 6 and notices issued under Section 9 of the Land Acquisition Act, 1894 briefly 'the Act' to them. Involving common question of law and facts and common arguments advanced on behalf of the parties, all these cases are consolidated and disposed of by a common order.
(2.) To acquire the land of the petitioners a single notification under Section 4 of the Act, was issued on 30.10.1987. It was published in the Gazette, on 27.2.1988. As certain crores crept in the notification and as on that account correction was necessitated publication in the news papers and by way of public notice was made thrice. Last publication, as stated in sub-section (1) of Section 4, of the notification issued under Section 4 was made in two news papers, namely, Hint and Dainik Pralayankar, on 24.6.1989. Thereafter a declaration as required by Section 6 of the Act was published in the Gazette dated 15.12.1989 and last publication, as envisaged in sub-section (1) of Section 6 of the Act, of such declaration was made on 5.2.1990 in the aforesaid two newspapers. Thus, the notifications under Sections 4 and 6 stood published on 24.6.1989 and 5.2.1990 respectively.
(3.) The Gazette notification of the declaration is Annexure '10' to the writ petition. It is a composite notification stating that the Governor is satisfied that the land mentioned in the schedule appended to the declaration is required for public purpose, that a direction was issued to the Collector Ghaziabad as envisaged by Section 7 of the Act to take order for the acquisition of the land and to take possession of the land on account of urgency though no such award has been made, after the expiry of 15 days, as provided in sub-section (1) of Section 17, from the date of publication of the notice as mentioned in sub-section (1) of Section 9 of the Act.;